Allahabad High Court
Kallu Pathak @ Ram Naik Pathak & Anr. vs State Of U.P.Thru.Prin.Secy.Home & ... on 31 January, 2020
Bench: Anil Kumar, Virendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 6281 of 2019 Petitioner :- Kallu Pathak @ Ram Naik Pathak & Anr. Respondent :- State Of U.P.Thru.Prin.Secy.Home & Ors. Counsel for Petitioner :- Ramakar Shukla Counsel for Respondent :- G.A. Hon'ble Anil Kumar,J.
Hon'ble Virendra Kumar Srivastava,J.
Learned A.G.A. has filed counter affidavit. The same is taken on record.
Heard learned counsel for the petitioners, Ms. Farhad Jamal Siddiqui, learned A.G.A. for the State and perused the record.
The instant writ petition has been filed with the following main prayer:-
" (i) to issue, a writ, order or direction in the nature of certiorari quashing the impugned First Information Report dated 02.02.2019 lodged by opposite party no. 4 vide FIR No. 71/2019 under section 363 & 366 IPC, Police Station Gosainganj District Sultanpur as contained as Annexure no. 1 to this writ petition."
Learned A.G.A., on the basis of counter affidavit filed today, submits that the investigation has been concluded and final report has been filed.
Accordingly, it is submitted by learned A.G.A. that the present writ petition has now become infructuous, therefore, the same is liable to be dismissed.
After hearing learned counsel for the parties, who are present today and going through the record as well as the taking into consideration the fact that investigation has been concluded and final report has been filed, the writ petition is dismissed as having become infructuous.
(Virendra Kumar Srivastava,J.) (Anil Kumar,J.) Order Date :- 31.1.2020 saurabh