Mangala Prasad Yadav vs State Of U.P. And Others
2022 Latest Caselaw 1518 ALL

Citation : 2022 Latest Caselaw 1518 ALL
Judgement Date : 26 April, 2022

Allahabad High Court

Mangala Prasad Yadav 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. - 17138 of 2007
 

 
Petitioner :- Mangala Prasad Yadav
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- Kamlesh Kumar
 
Counsel for Respondent :- Govt. Advocate,Ajit Kumar Singh
 

 
Hon'ble Umesh Kumar,J.

Sri Harshit Pathak, learned counsel for the petitioner states that he has not received any instruction from his client.

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.

However, the petitioner shall be at liberty to move recall application, if the matter still survives.

Certify this judgment to the lower Court immediately.

Order Date :- 26.4.2022

MN/-