Om Ji vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 195 ALL

Citation : 2018 Latest Caselaw 195 ALL
Judgement Date : 24 April, 2018

Allahabad High Court

Om Ji vs State Of U.P. Thru. Prin. Secy. ... on 24 April, 2018

Bench: Devendra Kumar Upadhyaya, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 31520 of 2017
 

 
Petitioner :- Om Ji
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Others
 
Counsel for Petitioner :- Srees Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Rajnish Kumar,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate, who files an affidavit which is taken on record.

In the said affidavit, it has been stated that after conclusion of investigation, a charge-sheet has been prepared, which is likely to be furnished before the court/Magistrate concerned very shortly.

In view of above, nothing needs to be adjudicated any further in this writ petition, which is hereby dismissed.

Order Date :- 24.4.2018

akhilesh/

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