Babu Ram vs State Of U.P. & Others
2011 Latest Caselaw 4331 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Criminal Misc. Restoration Application No.124932 of 2011
 
IN
 
Case :- APPLICATION U/S 482 No. - 2757 of 1999
 
Petitioner :- Babu Ram
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Veer Singh
 
Respondent Counsel :- A.G.A,P.K.Singh
 

 
Hon'ble Sibghat Ullah Khan,J.

Heard learned counsel for the parties.

Cause shown is sufficient. Delay in filing restoration application is condoned. Restoration/ recall application is allowed. Order dated 30.11.2010 dismissing criminal misc application under Section 482, Cr.P.C. as infructuous is set aside. Criminal misc application under Section 482, Cr.P.C. is restored.

If there was any stay order operating on 30.11.2010 when the case was dismissed as infructuous, the same is also revived.

Order Date :- 2.9.2011

vks

Case :- APPLICATION U/S 482 No. - 2757 of 1999

Petitioner :- Babu Ram

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Veer Singh

Respondent Counsel :- A.G.A,P.K.Singh

Hon'ble Sibghat Ullah Khan,J.

Restored.

For order see order of date passed on the restoration application.

Order Date :- 2.9.2011

vks

Case :- APPLICATION U/S 482 No. - 2757 of 1999

Petitioner :- Babu Ram

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Veer Singh

Respondent Counsel :- A.G.A,P.K.Singh

Hon'ble Sibghat Ullah Khan,J.

Criminal misc application under Section 482, Cr.P.C. restored.

List before appropriate court.

Order Date :- 2.9.2011

vks