Mohd. Shami vs State Of U.P. And Others
2022 Latest Caselaw 586 ALL

Citation : 2022 Latest Caselaw 586 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Mohd. Shami vs State Of U.P. And Others on 6 April, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15277 of 2006
 

 
Petitioner :- Mohd. Shami
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- Sushil Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Learned counsel for the petitioner has sent illness slip today.

Learned A.G.A. is present.

The matter pertains to the year 2006. It seems that the matter has become infructuous.

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 :- 6.4.2022

MN/-

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