Iqbal vs State Of U.P.
2021 Latest Caselaw 9172 ALL

Citation : 2021 Latest Caselaw 9172 ALL
Judgement Date : 30 July, 2021

Allahabad High Court

Iqbal vs State Of U.P. on 30 July, 2021

Bench: Rajiv Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3491 of 2021
 

 
Petitioner :- Iqbal
 
Respondent :- State of U.P.
 
Counsel for Petitioner :- Krishna Kumar Yadav
 

 
Hon'ble Rajiv Gupta,J.

Heard learned counsel for the petitioner, learned AGA for the State and perused the record.

This Court vide orders dated 21.12.2016 and 10.05.2019 had already expedited the trial of the present case.

Learned counsel for the petitioner has informed the Court that the case is at the stage of delivery of judgment.

In view of of the above fact, no specific direction can be issued for expediting the trial of the aforesaid case. The matter under Article 227 of Constitution of India lacks merit and is accordingly dismissed.

Order Date :- 30.7.2021

Nadim

Download the LatestLaws.com Mobile App