Smt. Sundri @ Reetu vs State Of U.P. And Others
2022 Latest Caselaw 591 ALL

Citation : 2022 Latest Caselaw 591 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Smt. Sundri @ Reetu 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. - 14314 of 2006
 

 
Petitioner :- Smt. Sundri @ Reetu
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- R.K. Gupta,D.P. Singh
 
Counsel for Respondent :- Govt. Advocate,Amit Mishra,Mrs. Alka Srivastava,S.K. Srivastava
 

 
Hon'ble Umesh Kumar,J.

None appears except learned A.G.A.

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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