Allahabad High Court
Devi Prasad Shukla And Anr. vs The State Of U.P Thru Principal Secy., ... on 13 February, 2020
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- U/S 482/378/407 No. - 1247 of 2012 Applicant :- Devi Prasad Shukla And Anr. Opposite Party :- The State Of U.P Thru Principal Secy., Home., And Anr. Counsel for Applicant :- A.K Tiwari Counsel for Opposite Party :- Govt. Advocate Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this application.
2. This is an application filed under Section 482 Cr.P.C. It is an old matter pending since 2012.
3. It appears that by efflux of time either cause of action is no more surviving or for any other reason matter has rendered infructuous and that is why none is present to press this application.
4. Dismissed accordingly.
Order Date :- 13.2.2020 PS