Allahabad High Court
Ram Kumar @ Raj Kumar And 3 Others vs State Of U.P. And 2 Others on 19 February, 2021
Bench: Pritinker Diwaker, Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 14143 of 2020 Petitioner :- Ram Kumar @ Raj Kumar And 3 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Vivek Kumar Singh Counsel for Respondent :- G.A.,Vipin Kumar Singh Hon'ble Pritinker Diwaker,J.
Hon'ble Deepak Verma,J.
Sri Vivek Kumar Singh, learned counsel for the petitioners, Sri Gambhir Singh, learned A.G.A. for the State and Sri V.K. Singh, learned counsel for the private respondent.
State Counsel submits that charge sheet has been filed and, as such, petition has become infructuous.
Counsel for the petitioners is permitted to withdraw this petition with liberty to challenge the charge sheet.
The petition is, accordingly, dismissed as withdrawn with liberty as aforesaid.
Order Date :- 19.2.2021 Meenu/R.K.