Smt. Sundari Devi vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3694 ALL

Citation : 2014 Latest Caselaw 3694 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Smt. Sundari Devi vs The State Of U.P Thru Principal ... on 28 July, 2014

Bench: Ravindra Singh, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6646 of 2014
 

 
Petitioner :- Smt. Sundari Devi
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Ajay Singh,Anil Pratap Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioner, learned A.G.A. and Sri Gyan Prakash, learned counsel for respondent No. 3.

Considering the submission made by learned counsel for the petitioners that in the present case after completing the investigation charge sheet has been filed and this petition has become infractuous.

Accordingly it is dismissed.

Order Date :- 28.7.2014

RPD

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