Allahabad High Court
Ram Kripal Yadav And 2 Others vs State Of U.P. And 3 Others on 18 April, 2023
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 6013 of 2023 Petitioner :- Ram Kripal Yadav And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Pravin Kumar Counsel for Respondent :- G.A. Hon'ble Vivek Kumar Birla,J.
Hon'ble Surendra Singh-I,J.
Heard Pravin Kumar, learned counsel for the petitioners, Sri A.N. Mulla, learned AGA for the State respondents and perused the records.
This writ petition has been filed for quashing the impugned First Information Report dated 28.02.2023 registered as Case Crime No. 192 of 2023, under Sections 323, 504, 506, 452 IPC, Police Station Khalilabad, District Sant Kabir Nagar.
Learned A.G.A. for the State-respondents submitted that the charge-sheet has already been submitted on 05.03.2023 in the present case and as such, the cause for filing present writ petition no more survives.
In view of above, the writ petition is dismissed as having become infructuous.
Order Date :- 18.4.2023 Nitendra