Razi Uddin vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 5525 ALL

Citation : 2014 Latest Caselaw 5525 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Razi Uddin vs The State Of U.P Thru Principal ... on 1 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7036 of 2014
 

 
Petitioner :- Razi Uddin
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- A.A Khan,Aftab Ahmad
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner, learned A.G.A. and Sri Indrajeet Shukla files memo of appearance on behalf of Resp. No. 4

Sri Sundar Singh Solanki, SH.O. Ramnagar, District Barabanki is present in the court, he has filed affidavit mentioning therein that alleged kidnapped girl has been recorded and her statement under section 164 Cr.P.C. has been recorded and issue of custody has also been decided.

Considering the same, this petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 1.9.2014

RPD