Mali Devi vs State Of U.P. And 3 Others
2023 Latest Caselaw 14267 ALL

Citation : 2023 Latest Caselaw 14267 ALL
Judgement Date : 5 May, 2023

Allahabad High Court

Mali Devi vs State Of U.P. And 3 Others on 5 May, 2023

Bench: Vivek Kumar Birla, Surendra Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 6117 of 2023
 

 
Petitioner :- Mali Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Yash Pratap Singh,Ram Gopal Verma
 
Counsel for Respondent :- G.A.,Birendra Singh
 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Surendra Singh-I,J.

Heard Sri Birendra Singh, whose name has been shown from the side of the respondents however he states that he is holding brief of Sri Yash Pratap Singh, learned counsel for the petitioner and Sri G.P. Singh, learned A.G.A for the State respondents.

The petitioner in this writ petition is seeking a direction in the nature of mandamus commanding the respondent authorities to search/trace out the file or to reconstruct the file of case no.1911 of 2007 (State vs. Ramashish and Others), arising out of case crime no.373 of 1998, under Sections 323, 504, 325 and 506 IPC, Police Station Jiyanpur, District Azamgarh, which is missing since 2013, so that further proceeding of the said case could be proceeded and concluded.

Sri G.P. Singh, learned AGA has produced before this Court a copy of the judgment dated 20.06.2018 passed in Criminal Case No.3835 of 2013, wherein the accused respondents were acquitted under probation, therefore, the prayer is misconceived.

At this stage, learned counsel for the petitioner prays that he may be permitted to withdraw the present writ petition.

Permission is granted.

Accordingly, the writ petition stands dismissed as withdrawn.

Order Date :- 5.5.2023

Nitendra