Vishal Kumar vs State Of U.P. Thru.Prin. Secy. ...
2018 Latest Caselaw 3967 ALL

Citation : 2018 Latest Caselaw 3967 ALL
Judgement Date : 26 November, 2018

Allahabad High Court

Vishal Kumar vs State Of U.P. Thru.Prin. Secy. ... on 26 November, 2018

Bench: Ajai Lamba, Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
Case :- MISC. BENCH No. - 24035 of 2018
 
Petitioner :- Vishal Kumar
 
Respondent :- State Of U.P. Thru.Prin. Secy. Home & Ors.
 
Counsel for Petitioner :- Madhulika Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Karunesh Singh Pawar,J.

1. The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No.182 of 2018 under Section 363, 366 Indian Penal Code, Police Station Mitauli, District Kheri.

2. Shri S.P. Singh learned counsel for the State on the basis of written instructions taken on record states that the investigation has been concluded. It has been stated that no incriminating evidence has been found in the course of investigation. Consequently, final report has been prepared.

3 From the above, it is evident that cause of action does not survive.

4. Petition is disposed of as infructuous.

Order Date :- 26.11.2018

R.C..