Allahabad High Court
Rehan Mustafa @ Sayed Rehan Mustava ... vs State Of U.P. Through Prin. Secy. Home ... on 27 April, 2022
Bench: Ramesh Sinha, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 5923 of 2020 Petitioner :- Rehan Mustafa @ Sayed Rehan Mustava Rizvi Respondent :- State Of U.P. Through Prin. Secy. Home Lko. And Others Counsel for Petitioner :- Farooq Ayoob,Neelam Singh Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Saroj Yadav,J.
This petition seeks issuance of a writ in the nature of Certiorari quashing the impugned F.I.R. related to Case Crime No.0039/2020, under Section 447, 448, 323, 504, 506 and 332 I.P.C., Police Station Kotwali Nagar, District Barabanki, contained in Annexure No.1 to the writ petition.
It appears that by efflux of time, the instant writ petition has become infructuous.
Accordingly, the writ petition is dismissed as infructuous. Interim order, if any, stands vacated.
However, it is open for the petitioner(s) to move an appropriate application within two months from today, if the matter survives.
It is made clear that if any consequential proceedings are initiated in pursuance of the impugned F.I.R., the parties are at liberty to take recourse to law.
.
[Mrs. Saroj Yadav, J.] [Ramesh Sinha, J.] Order Date :- 27.4.2022 lakshman