Sakir @ Bablu And 5 Ors vs State Of U.P. And 2 Ors
2015 Latest Caselaw 401 ALL

Citation : 2015 Latest Caselaw 401 ALL
Judgement Date : 6 May, 2015

Allahabad High Court

Sakir @ Bablu And 5 Ors vs State Of U.P. And 2 Ors on 6 May, 2015

Bench: V.K. Shukla, Ranjana Pandya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 11052 of 2015
 

 
Petitioner :- Sakir @ Bablu And 5 Ors
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Shyam Shankar Shukla
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble V.K. Shukla,J.

Hon'ble Mrs. Ranjana Pandya,J.

On the matter being taken up today learned counsel for the complainant Shri Satendra Kumar Upadhyaya produced before this Court a copy of the order dated 5.5.2015 passed by this Court wherein we find that writ petition with similar set of relief has been dismissed as not pressed with no further liberty to file fresh writ petition.

Once in the order dated 5.5.2015 passed in Criminal Misc. Writ Petition No. 10963 of 2015 no liberty has been accorded to petitioner to file fresh writ petition for the same cause of action, then present writ petition is not at all competent and maintainable before this Court and same is dismissed, accordingly.

Order Date :- 6.5.2015

Shekhar