Raheesuddin vs State Of U.P. And Others
2022 Latest Caselaw 3349 ALL

Citation : 2022 Latest Caselaw 3349 ALL
Judgement Date : 18 May, 2022

Allahabad High Court

Raheesuddin vs State Of U.P. And Others on 18 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13669 of 2006
 

 
Petitioner :- Raheesuddin
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- Atul Sisodia,Rajeev Sisodia
 
Counsel for Respondent :- Govt. Advocate,Sanjay Srivastava
 

 
Hon'ble Umesh Kumar,J.

None appears on either side except learned A.G.A.

The matter pertains to year 2006. It appears that by efflux of time either cause of action is no more surviving or for any other reason matter has rendered infructuous and that is why none is present to press this petition.

In view of the above, this petition is dismissed as having become infructuous.

Interim order, if any, stands discharged.

However, the petitioner shall be at liberty to move recall application, if the matter still survives.

Certify this judgment to the lower Court immediately.

Order Date :- 18.5.2022

MN/-

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