Roshni Devi- Chairperson Nagar ... vs State Of U.P. And 2 Ors.
2017 Latest Caselaw 3559 ALL

Citation : 2017 Latest Caselaw 3559 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Roshni Devi- Chairperson Nagar ... vs State Of U.P. And 2 Ors. on 23 August, 2017

Bench: Krishna Murari, Akhilesh Chandra Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13690 of 2017
 

 
Petitioner :- Roshni Devi- Chairperson Nagar Panchayat And 5 Ors.
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Dharam Raj Pal
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Akhilesh Chandra Sharma,J.

On the basis of instructions received, counter affidavit filed by learned AGA is taken on record.

It is stated in paragraph 4 and 5 of the affidavit that investigation has been completed and finding the petitioners guilty of offence, charge sheet dated 12.7.2017, has been finalized and submitted before the Court below.

In view of the above, writ petition is rendered infructuous and accordingly stands dismissed.

Order Date :- 23.8.2017

Shalini

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