Basanti Lal Yadav vs State Of U.P. Through Sect. Home ...
2014 Latest Caselaw 3586 ALL

Citation : 2014 Latest Caselaw 3586 ALL
Judgement Date : 24 July, 2014

Allahabad High Court

Basanti Lal Yadav vs State Of U.P. Through Sect. Home ... on 24 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1054 of 1999
 

 
Petitioner :- Basanti Lal Yadav
 
Respondent :- State Of U.P. Through Sect. Home Dept.
 
Counsel for Respondent :- Government Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

It is too old writ petition which has been filed in the year 1999 in which the prayer for quashing the FIR has been made. In such old case it is presumed that investigation would have been completed. Therefore, this petition has become infractuous.

Accordingly it is dismissed.

Order Date :- 24.7.2014

RPD

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