Pravesh Kumar Pal And Another vs State Of U.P. And 3 Others
2015 Latest Caselaw 5384 ALL

Citation : 2015 Latest Caselaw 5384 ALL
Judgement Date : 11 December, 2015

Allahabad High Court

Pravesh Kumar Pal And Another vs State Of U.P. And 3 Others on 11 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4632 of 2015
 

 
Petitioner :- Pravesh Kumar Pal And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ram Kishor Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the parties.

Learned A.G.A. has submitted that in this matter investigation has been completed and charge sheet has already been filed before the court concerned and in view of the above, the writ petition has become infructuous.

In view of the statement made by the learned A.G.A., the writ petition is dismissed as having become infructuous.

Interim order, if any, stands discharged.

Learned A.G.A. is directed to communicate this order in writing to the concerned authority within two weeks.

Let a copy of this order be given to the learned A.G.A. forthwith.

Order Date :- 11.12.2015