Priyanka Sharma vs State Of U.P. And 2 Others
2024 Latest Caselaw 8830 ALL

Allahabad High Court

Priyanka Sharma vs State Of U.P. And 2 Others on 19 March, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:48850
 
Item No. 12 
 
Court No. - 36
 

 
Case :- WRIT - A No. - 4309 of 2024
 

 
Petitioner :- Priyanka Sharma
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Manoj Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard Sri Manoj Mishra, learned counsel for petitioner and learned Standing Counsel for State-Respondents.

2. Learned counsel for parties, at the outset, submits that the controversy involved in present writ petition is squarely covered by the judgment passed by this Court in Vinay Kumar Pandey and others vs. State of U.P. and others, Neutral Citation No. 2024:AHC:5922, as corrected vide order dated 01.02.2024, therefore, this writ petition may be disposed of in terms of aforesaid judgment.

3. The writ petition is accordingly disposed of in terms of judgment passed by this Court in Vinay Kumar Pandey (supra) taking note of para 15 of judgment.

Order Date :- 19.3.2024

AK