Narendra Sharma vs State Of U.P And 4 Others.
2022 Latest Caselaw 18184 ALL

Citation : 2022 Latest Caselaw 18184 ALL
Judgement Date : 21 November, 2022

Allahabad High Court

Narendra Sharma vs State Of U.P And 4 Others. on 21 November, 2022

Bench: Rajiv Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 522 of 2022
 

 
Applicant :- Narendra Sharma
 
Opposite Party :- State Of U.P And 4 Others.
 
Counsel for Applicant :- Vinod Singh
 
Counsel for Opposite Party :- G.A.,Gufran Ahmad Khan
 

 
Hon'ble Rajiv Gupta,J.

Shri Rajendra Prasad holding brief of Shri Vinod Singh, learned counsel for the applicant has made a statement at the Bar that the trial in the present case has already been concluded and the judgment has been pronounced as such the present transfer application has been rendered infructuous.

In view of the aforesaid statement, the instant transfer application has become infructuous and is, accordingly, dismissed as infructuous.

Order Date :- 21.11.2022

SFH

Download the LatestLaws.com Mobile App