Ram Kumar vs State Of U.P. Thru. Its Prin. Secy. ...
2014 Latest Caselaw 6148 ALL

Citation : 2014 Latest Caselaw 6148 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Ram Kumar vs State Of U.P. Thru. Its Prin. Secy. ... on 8 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 3179 of 2014
 

 
Petitioner :- Ram Kumar
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Home U.P. & Ors.
 
Counsel for Petitioner :- J.P. Misra,S.K. Sharma,Suyash Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

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

It is submitted by learned counsel for the petitioner that with regard to the missing of the girl the Habeas Corpus Writ Petition bearing No. 245 of 2014 has been filed, therefore, he wants to withdraw this petition.

IN pursuance of the order dated 25.8.2014 the I.O. of this case has appeared in person. His personal appearance is dispensed with.

Accordingly, this petition is disposed of as withdrawn.

Interim order, if any, is hereby vacated.

Order Date :- 8.9.2014

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Ram Kumar vs State Of U.P. Thru. Its Prin. Secy. ...
2014 Latest Caselaw 6148 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ram Kumar vs State Of U.P. Thru. Its Prin. Secy. ...2014 Latest Caselaw 6148 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ram Kumar vs State Of U.P. Thru. Its Prin. Secy. ...
2014 Latest Caselaw 6148 ALL