Allahabad High Court
Ram Kripal Yadav S/O Late Mangru Yadav vs State Of U.P. Thru Prin. Secy. Home & ... on 4 August, 2010
Bench: Raj Mani Chauhan, Virendra Singh
Court No. - 20 Case :- MISC. BENCH No. - 7527 of 2009 Petitioner :- Ram Kripal Yadav S/O Late Mangru Yadav Respondent :- State Of U.P. Thru Prin. Secy. Home & Others Petitioner Counsel :- L.K. Pathak Respondent Counsel :- G.A.,Ved Prakash Sharma Hon'ble Raj Mani Chauhan,J.
Hon'ble Virendra Singh,J.
Learned A.G.A. files short counter affidavit, which is taken on record. Learned A.G.A. informs that the Investigating Officer after investigation of the case has filed charge sheet against the petitioner. Now, the writ petition has become infructuous and is liable to be dismissed. The writ petition is, therefore, dismissed. Interim order, if any, is vacated.
Order Date :- 4.8.2010 Sanjay