Irshad Ahmad And Ors. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3704 ALL

Citation : 2014 Latest Caselaw 3704 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Irshad Ahmad And Ors. vs The State Of U.P Thru Secy., Home ... 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. - 6648 of 2014
 

 
Petitioner :- Irshad Ahmad And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- T.N Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Devendra Kumar Upadhyaya,J.

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

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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