Irshad And 6 0Thers vs State Of U.P Thru Secretary Home ...
2022 Latest Caselaw 4899 ALL

Citation : 2022 Latest Caselaw 4899 ALL
Judgement Date : 2 June, 2022

Allahabad High Court

Irshad And 6 0Thers vs State Of U.P Thru Secretary Home ... on 2 June, 2022

Bench: Chandra Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- APPLICATION U/S 482 No. - 970 of 2022
 

 
Applicant :- Irshad And 6 0thers
 
Opposite Party :- State Of U.P Thru Secretary Home Lknw. And Another
 
Counsel for Applicant :- Phool Chandra
 
Counsel for Opposite Party :- G.A.,Sameer Khan
 

 
Hon'ble Chandra Kumar Rai,J.

Mr. Phool Chandra, learned counsel for the applicants and Mr.Sameer Khan, learned counsel for the opposite party.

Learned counsel for the applicants submitted that the present application has become infructuous as the applicants have been acquitted by the courts below by the judgment dated 18.04.2022, copy of the same has been produced before the Court below during the course of the arguments, which is kept on record, therefore, the same may be dismissed as infructuous.

Accordingly, the present applicant is dismissed as having become infructuous.

Order Date :- 2.6.2022