Kali Prasad Prajapati vs State Of U.P. Thru. Secy. Ministry ...
2014 Latest Caselaw 3421 ALL

Citation : 2014 Latest Caselaw 3421 ALL
Judgement Date : 21 July, 2014

Allahabad High Court

Kali Prasad Prajapati vs State Of U.P. Thru. Secy. Ministry ... on 21 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 3130 of 2014
 

 
Petitioner :- Kali Prasad Prajapati
 
Respondent :- State Of U.P. Thru. Secy. Ministry Of Home Affairs & 4 Ors.
 
Counsel for Petitioner :- Suresh Kumar Verma,O.P. Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned A.G.A.

This petition has been filed by the petitioner Kali Prasad Prajapati with a prayer that a suitable direction may be issued to the authority concerned for recovering the alleged kidnapped girl Km. Sanju in case crime No. 342 of 2014, under sections 363, 366 IPC, P.S. Jagdishpur, District Amethi.

Considering the submission made by learned A.G.A. that the alleged kidnapped girl has been recovered and this writ petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 21.7.2014

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