Chandrapal vs State Of U.P. And Others
2011 Latest Caselaw 169 ALL

Citation : 2011 Latest Caselaw 169 ALL
Judgement Date : 9 March, 2011

Allahabad High Court

Chandrapal vs State Of U.P. And Others on 9 March, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1092 of 2011
 

 
Petitioner :- Chandrapal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Niwas Singh,Vinay Kr. Singh Chandel
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri V.K.S. Chandel learned counsel for the petitioner and learned A.G.A.

Against the order of attachment under Sections 82 and 83 Cr.P.C. when attachment has already been given effect to, there is no reason to entertain this petition in exercise of extraordinary jurisdiction under Article 226 of the Constitution of India and the prayer to issue a writ of certiorari for quashing the order dated 24.11.2010 passed by Additional Chief Judicial Magistrate, court no.5, Ghaziabad. This writ petition is dismissed.

Order Date :- 9.3.2011

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