Allahabad High Court
Abu Irfan Khan And Another vs Union Of India And 4 Others on 18 November, 2022
Bench: Mahesh Chandra Tripathi, Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 13588 of 2022 Petitioner :- Abu Irfan Khan And Another Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Mohd. Samiuzzaman Khan,Obaidur Rahman Khan Counsel for Respondent :- A.S.G.I.,G.A.,Ravi Prakash Singh Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Narendra Kumar Johari,J.
Heard learned counsel for the petitioners; Shri G.P. Singh, learned AGA and Shri Ravi Prakash Singh, learned counsel for the informant.
Present writ petition has been preferred for a direction to respondents to close the criminal proceedings against the petitioners arising out of N.C.R. No.0120 of 2018 dated 7.6.2016 registered at P.S. Pawai, Distt. Azamgarh and also for a direction to respondent no.1 to issue passports in favour of the petitioners expeditiously.
On the matter being taken up today, learned counsel for the petitioners, on the basis of instructions, apprises to the Court that cause for filing the writ petition no more survives as the relief has already been accorded by the competent authority.
In view of above, the writ petition is dismissed as having become infructuous.
Order Date :- 18.11.2022 SP/