Matadeen vs The State Of U.P And Anr.
2018 Latest Caselaw 671 ALL

Citation : 2018 Latest Caselaw 671 ALL
Judgement Date : 18 May, 2018

Allahabad High Court

Matadeen vs The State Of U.P And Anr. on 18 May, 2018

Bench: Anil Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- U/S 482/378/407 No. - 1685 of 2012
 

 
Applicant :- Matadeen
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Vinod Kumar Singh,Arvind Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Dhananjay Kumar Singh
 

 
Hon'ble Anil Kumar,J.

Case has been called out in the revised list.

None is present on behalf of petitioner-applicant.

Under these circumstances, the Court has no option but to dismiss the petition under Section 482 Cr.P.c. for want of prosecution.

The petition under Section 482 Cr.P.C. is accordingly dismissed for want of prosecution.

Interim order, if any, stands discharged.

Order Date :- 18.5.2018

Ravi/

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