Yaseen Ahmad vs The State Of U.P And Ors.
2013 Latest Caselaw 3383 ALL

Citation : 2013 Latest Caselaw 3383 ALL
Judgement Date : 24 June, 2013

Allahabad High Court

Yaseen Ahmad vs The State Of U.P And Ors. on 24 June, 2013

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- U/S 482/378/407 No. - 2952 of 2013
 

 
Applicant :- Yaseen Ahmad
 
Opposite Party :- The State Of U.P And Ors.
 
Counsel for Applicant :- Prem Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

By means of this petition the petitioner has challenged the order dated 06.5.2013 passed by the Addl. Sessions Judge, Court No.IX, Gonda, in Sessions Trial No.55 of 2013, State v. Aqeel Ahmad, whereby application of the petitioner under Section 319 Cr.P.C., has been rejected.

It has been submitted that there is no evidence against the petitioner for exercise of powers under Section 319 Cr.P.C.

Issue notice to opposite party nos.2 and 3, returnable at an early date.

List immediately after service of notice.

It is hereby made clear that mere pendency of this petition shall not be treated to be an order staying the proceedings of the case.

Order Date :- 24.6.2013

A.Nigam