Amarjeet vs State Of U.P.
2012 Latest Caselaw 1292 ALL

Citation : 2012 Latest Caselaw 1292 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Amarjeet vs State Of U.P. on 3 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
C.M.A. No.39050 of 2012:  Application for impleadment.
 
In re:
 
Case :- BAIL No. - 2375 of 2012
 

 
Petitioner :- Amarjeet
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil K Gupta
 
Respondent Counsel :- Govt.Advocate,Alok Kumar Srivastava
 

 
Hon'ble Ajai Lamba,J.

The applicant prays for impleading 'Uttam Kumar S/o Madan R/o Mohalla Wajid Khail, P.S. Shahabad, District Hardoi' as Respondent No.2. He is the complainant of the Complaint Case.

Application is allowed.

'Uttam Kumar S/o Madan R/o Mohalla Wajid Khail, P.S. Shahabad, District Hardoi' is directed to be impleaded as Respondent No.2.

It has been pointed out that one Sri Alok Srivastava, Advocate, has already filed his power of attorney for the added respondent.

Order Date :- 3.5.2012

A.Nigam

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