Mahendra Singh Parihar vs State Of U.P. And Another
2013 Latest Caselaw 7500 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 46036 of 2013
 

 
Applicant :- Mahendra Singh Parihar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ram Kishor Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J. 

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

It appears from the materials brought on record that the impugned order has been passed by the Court below in purported compliance of the order dated 23.04.2012 passed by this Court in Criminal Revision No. 5429 of 2011 which was filed by the applicant before this Court with a prayer for quashing the chargesheet laid against him.

Since the order dated 23.04.2012 passed by Hon'ble Ramesh Sinha, J. I am of the view that this matter be also placed before Hon'ble Ramesh Sinha, J.

Put up this case before Hon'ble Ramesh Sinha, J. after obtaining nomination from Hon'ble The Chief Justice, if possible, as fresh on 07.01.2014.

Order Date :- 17.12.2013

M/A.