Kishor Baghel vs State Of U.P.And Another
2012 Latest Caselaw 1221 ALL

Citation : 2012 Latest Caselaw 1221 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Kishor Baghel vs State Of U.P.And Another on 2 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 5198 of 2011
 

 
Petitioner :- Kishor Baghel
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Birendra S. Pandey
 
Respondent Counsel :- Govt.Advocate,Dinesh Tiwari
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case is called out in the revised list.

None is present for the applicant. On the last date also case was passed over on the illness-slip of learned counsel for the applicant.

Learned counsel for the opposite party no. 2 is present. Since none is present for the applicant to press this application under Section 482 Cr.P.C., the same is dismissed for non-prosecution.

Interim order, if any, stands vacated.

Order Date :- 2.5.2012

M/A.

Download the LatestLaws.com Mobile App