Sanjay Kasana vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 3560 ALL

Citation : 2017 Latest Caselaw 3560 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Sanjay Kasana vs State Of U.P. And 3 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. - 13691 of 2017
 

 
Petitioner :- Sanjay Kasana
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Rajendra Kumar Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Akhilesh Chandra Sharma,J.

Short counter affidavit filed by learned AGA is taken on record.

In paragraph 5 of the affidavit, it is stated that police has completed the investigation and a charge sheet no. 93 of 2017 dated 3.7.2017 has been filed before the Magistrate.

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

Order Date :- 23.8.2017

Shalini

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