The Division Bench of the Allahabad High Court, comprising Chief Justice Pritinker Diwaker and Justice Ashutosh Srivastava in the case of Prabhat Tripathi and another v. Union of India and 6 Others has disposed of the PIL as withdrawn which is related to alleged corruption and embezzlement of funds within the Central Reserve Police Force (CRPF).
In the present PIL, the petitioner raised concerns about corruption and the misuse of funds within the CRPF.
The Court considered the facts of the case and Counsel for the petitioners, after arguing for some time, prays for withdrawal of this writ petition with liberty to file application before the Magistrate under Section 156(3) Cr.P.C.
The Court affirms with the submission of the petitioner and disposed of the PIL.
Case Details
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 2409 of 2023
Petitioner:- Prabhat Tripathi and another
Respondent:- Union of India and 6 Others
Judge: Chief Justice Pritinker Diwaker and Justice Ashutosh Srivastava
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