Mohd. Sabir vs State Of U.P. And Another
2022 Latest Caselaw 3356 ALL

Citation : 2022 Latest Caselaw 3356 ALL
Judgement Date : 18 May, 2022

Allahabad High Court

Mohd. Sabir vs State Of U.P. And Another on 18 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13313 of 2006
 

 
Petitioner :- Mohd. Sabir
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- I.M. Khan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

None appears 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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