Allahabad High Court
Shiv Shankar Singh Yadav vs C.B.I. Thru. S.P. A.C.B. Lko. on 16 November, 2022
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- APPLICATION U/S 482 No. - 2819 of 2018 Applicant :- Shiv Shankar Singh Yadav Opposite Party :- C.B.I. Thru. S.P. A.C.B. Lko. Counsel for Applicant :- Tapeshwar Kumar Maurya,Manoj Dixit,Pranjal Counsel for Opposite Party :- Bireshwar Nath Hon'ble Dinesh Kumar Singh,J.
Heard Sri Pranjal Krishna, learned counsel for the petitioner and Sri Anurag Kumar Singh, learned counsel for the Central Bureau of Investigation.
Learned counsel for the petitioner submits that on account of the changed circumstances, this petition has been rendered infructuous, hence the same may be dismissed as such.
In view of the aforesaid submission, the present petition is dismissed as having been rendered infructuous.
Interim order, if any, stands vacated.
Let a copy of this order be communicated to the trial court forthwith.
Order Date :- 16.11.2022 Rao/-