Ram Khelawan vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 3634 ALL

Citation : 2014 Latest Caselaw 3634 ALL
Judgement Date : 25 July, 2014

Allahabad High Court

Ram Khelawan vs State Of U.P. Thru. Prin. Secy., ... on 25 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1100 of 2014
 

 
Petitioner :- Ram Khelawan
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 3 Others
 
Counsel for Petitioner :- Manish Mani Sharma,Rishi Raj Kumar
 
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.

Learned A.G.A. files counter affidavit.

It is submitted by learned A.G.A. that in this case Charge sheet has been submitted.

Considering the same, this writ petition has become infractuous.

With this direction, this petition is finally disposed of.

Order Date :- 25.7.2014

RPD

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