Allahabad High Court
Mangli Prasad vs State Of U.P. Thru Prin Secy Home Civil ... on 30 August, 2022
Author: Rakesh Srivastava
Bench: Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 6173 of 2022 Petitioner :- Mangli Prasad Respondent :- State Of U.P. Thru Prin Secy Home Civil Sectt Lko And Others Counsel for Petitioner :- Vijay Kumar Tiwari Counsel for Respondent :- G.A. Hon'ble Rakesh Srivastava,J.
Hon'ble Brij Raj Singh,J.
This writ petition has been filed praying inter alia the following relief:
I) Issue a writ, order or direction in the nature of Mandamus thereby commanding and directing the opp. party no.2 And 3 to lodge the F.I.R. in pursuance of the order dated 18.7.2022 passed by the learned Chief Judicial Magistrate Gonda in criminal case no.1261 of 2022 Mangli Prasad versus Smt. Archna Mishra and others under section 156(3) Cr.p.c. in the interest of justice.
Vijay Kumar Tiwari, learned counsel for the Petitioner states that by efflux of time, the writ petition has become infructuous.
Shri Anurag Verma, learned Additional Government Advocate for the State-respondents has no objection.
Accordingly, the writ petition is dismissed as having become infructuous.
Order Date :- 30.8.2022 Sachin (Brij Raj Singh,J.) (Rakesh Srivastava,J.)