Tunga Nath Mishra vs State Of U.P., Thru.Prin. Secy., ...
2014 Latest Caselaw 3537 ALL

Citation : 2014 Latest Caselaw 3537 ALL
Judgement Date : 23 July, 2014

Allahabad High Court

Tunga Nath Mishra vs State Of U.P., Thru.Prin. Secy., ... on 23 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 10784 of 2013
 

 
Petitioner :- Tunga Nath Mishra
 
Respondent :- State Of U.P., Thru.Prin. Secy., Home & 5 Others
 
Counsel for Petitioner :- Parijaat Belaura
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned A.G.A.

It is submitted by learned A.G.A. that in the present case investigation has been completed and charge sheet has been submitted.

Considering the same, this petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 23.7.2014

RPD

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