Surender Kumar vs State Of U.P. And Others
2022 Latest Caselaw 1514 ALL

Citation : 2022 Latest Caselaw 1514 ALL
Judgement Date : 26 April, 2022

Allahabad High Court

Surender Kumar vs State Of U.P. And Others on 26 April, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 18510 of 2007
 

 
Petitioner :- Surender Kumar
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- Tripurari Sharan Shukla
 
Counsel for Respondent :- Govt. Advocate,Shahroze Khan
 

 
Hon'ble Umesh Kumar,J.

None appears on behalf of the petitioner. However, learned A.G.A. as well as Sri Lavkush Bhatt,holding brief of Sri Shahroze Khan,learned counsel for opposite party no.2 are present.

The matter pertains to year 2007. It appears that by efflux of time either cause of action is no more surviving or for any other reason matter has rendered infructuous and that is why none is present to press this petition.

In view of the above, this petition is dismissed as having become infructuous.

Interim order, if any, stands discharged.

Certify this judgment to the lower Court immediately.

Order Date :- 26.4.2022

MN/-