Allahabad High Court
Mobin @ Nanhe vs State Of U.P. And 2 Others on 30 October, 2023
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:208037-DB Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 15952 of 2023 Petitioner :- Mobin @ Nanhe Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Jay Singh Yadav Counsel for Respondent :- G.A. Hon'ble Vivek Kumar Birla,J.
Hon'ble Vinod Diwakar,J.
1. For last few days notice is being placed on noticeboard that all passed over matters shall be taken up in first call.
2. This writ petition has been filed with the prayer to quash the impugned communication letter dated 26.06.2023 regarding rejection of petitioner's premature release on the basis of mercy petition filed under article 161 of the Constitution of India.
3. No one is present to press this petition.
4. Interim order, if any, stands vacated.
5. Present petition stands dismissed for want of prosecution.
Order Date :- 30.10.2023 Ujjawal