Moh. Shahid vs State Of U.P.
2022 Latest Caselaw 21799 ALL

Citation : 2022 Latest Caselaw 21799 ALL
Judgement Date : 19 December, 2022

Allahabad High Court

Moh. Shahid vs State Of U.P. on 19 December, 2022

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 8145 of 2003
 

 
Petitioner :- Moh. Shahid
 
Respondent :- State of U.P.
 
Counsel for Petitioner :- A.K. Rathore
 
Counsel for Respondent :- Govt. Advocate,Zaffar Abbas
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Case is taken up in the revised call. None appears either on behalf of the petitioner or respondent no.2. However, learned A.G.A. for the State is present.

It appears that the parties have no interest in prosecuting the case.

In view of the above, this writ petition is dismissed for want of prosecution.

Interim order dated 06.01.2004 stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 19.12.2022

MN/-

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