Allahabad High Court
Rajendra Prasad Pandey vs State Of U.P. on 17 August, 2022
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- APPLICATION U/S 482 No. - 4971 of 2008 Applicant :- Rajendra Prasad Pandey Opposite Party :- State of U.P. Counsel for Applicant :- Mohd. Naushad Siddiqui Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajeev Misra,J.
Heard Mr. Vipin Kumar, Advocate holding brief of Mr. Mohd. Naushad Siddiqui, the learned counsel for applicant and the learned A.G.A. for State.
At the very outset, the learned counsel for applicant submits that due to efflux of time, the present application u/s 482 Cr.P.C. has been rendered infructuous. He therefore submits that present application u/s 482 Cr.P.C. be dismissed as having rendered infructuous.
Prayer made by learned counsel for applicant is not opposed by the earned A.G.A.
In view of above, the present application fu/s 482 Cr.P.C. is dismissed as having rendered infructuous.
Order Date :- 17.8.2022 Zafar