Santosh Kumar vs State Of U.P. And 3 Others
2022 Latest Caselaw 581 ALL

Citation : 2022 Latest Caselaw 581 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Santosh Kumar vs State Of U.P. And 3 Others on 6 April, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 4719 of 2022
 
Petitioner :- Santosh Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sanjeev Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Sri Sanjeev Singh, learned counsel for petitioner, after arguing for some time, submits that after the impugned order dated 2.6.2021 was passed, petitioner has been acquitted in the criminal case by judgment dated 29.6.2021 and he seeks liberty from this Court that subsequent events be placed before Competent Authority who may take fresh decision considering the subsequent events as well as considering the judgment passed by Supreme Court in Avtar Singh vs. Union of India and others, 2016(8) SCC 471.

2. Considering the above submission, this writ petition is disposed of with liberty, as prayed for.

Order Date :- 6.4.2022

Rishabh

[Saurabh Shyam Shamshery, J.]