Ruksana And Another vs State Of U.P. And 3 Others
2018 Latest Caselaw 1978 ALL

Citation : 2018 Latest Caselaw 1978 ALL
Judgement Date : 14 August, 2018

Allahabad High Court

Ruksana And Another vs State Of U.P. And 3 Others on 14 August, 2018

Bench: Rajesh Dayal Khare, Neeraj Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16756 of 2018
 

 
Petitioner :- Ruksana And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rupendra Kumar Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioners and the learned A.G.A.

Learned A.G.A. has filed counter affidavit today in Court which is being taken on record and he states that in the present case, final report has been submitted and therefore, present petition has become infructuous.

Accordingly, present petition is dismissed as having become infructuous.

Interim order, if any, stands discharged.

No order as to costs.

Order Date :- 14.8.2018

faraz

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