Allahabad High Court
Santpal @ Manja And 2 Others vs State Of U.P. And 2 Others on 14 February, 2020
Bench: Pankaj Naqvi, Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. WRIT PETITION No. - 2618 of 2020 Petitioner :- Santpal @ Manja And 2 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Priyanka Devi Counsel for Respondent :- G.A. Hon'ble Pankaj Naqvi,J.
Hon'ble Saurabh Shyam Shamshery,J.
Learned counsel for the petitioners states that on account of sheer inadvertence wife could not join as co-petitioner.
This petition is dismissed as withdrawn but with liberty to file afresh as indicated above.
Officer is directed to return certified copy of the F.I.R. to learned counsel for the petitioners after retaining a xerox thereof.
Order Date :- 14.2.2020 Ashok Gupta