Subhash Chandra Sharma vs State Of U.P. And 3 Others
2015 Latest Caselaw 3408 ALL

Citation : 2015 Latest Caselaw 3408 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Subhash Chandra Sharma vs State Of U.P. And 3 Others on 26 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1872 of 2015
 

 
Petitioner :- Subhash Chandra Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ratan Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

None is present on behalf of the petitioner.

Learned A.G.A. states that in Case Crime No. 314D of 2004 under Sections 409, 467, 468, 471, 471A I.P.C. and 13(1)C and 13(2)C Prevention of Corruption Act, Police Station Sadar Bazzar, Shahjahanpur District Shahjahanpur, a charge sheet has been filed by the police.

In view of the aforesaid, the present writ petition does not survive any further. The present petition is dismissed.

Order Date :- 26.10.2015

Ashish Pd.

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