Smt. Matina And Another vs State Of U.P. And 6 Ors.
2016 Latest Caselaw 3934 ALL

Citation : 2016 Latest Caselaw 3934 ALL
Judgement Date : 6 July, 2016

Allahabad High Court

Smt. Matina And Another vs State Of U.P. And 6 Ors. on 6 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 30789 of 2015
 

 
Petitioner :- Smt. Matina And Another
 
Respondent :- State Of U.P. And 6 Ors.
 
Counsel for Petitioner :- Adil Khan
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised list.

None is present to press this petition on behalf of petitioners.

Earlier vide Court's order dated 03.08.2015, the petitioners were required to clarify as to how the present habeas corpus writ petition is maintainable in view of the facts that F.I.R has already been lodged and police is investigating the matter and in case, the petitioners have any grievance with regard to the nature of investigation or the shortcoming of the investigation the remedy is available elsewhere. As nobody appeared to press this petition on behalf of the petitioners, hence the writ petition is dismissed in default.

Order Date :- 06.07.2016.

Vinod.