Iqbal And Others vs State Of U.P. And Another
2011 Latest Caselaw 6247 ALL

Citation : 2011 Latest Caselaw 6247 ALL
Judgement Date : 30 November, 2011

Allahabad High Court

Iqbal And Others vs State Of U.P. And Another on 30 November, 2011

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 38970 of 2011
 

 
Petitioner :- Iqbal And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Pankaj Roy
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Heard learned counsel for the applicants and learned A.G.A. for the State.

Learned A.G.A. raised a preliminary objection that the order impugned in this application is revisable.

The submission made by learned A.G.A. has merit.

Accordingly, this application U/s 482 Cr.P.C. is dismissed with the liberty to the applicants to file a revision against the impugned order.

Office is directed to return the certified copy of the impugned order to the learned counsel for the applicants.

Order Date :- 30.11.2011

Bhaskar

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