Waseem Ahmad & Others vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 4322 ALL

Citation : 2014 Latest Caselaw 4322 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Waseem Ahmad & Others vs State Of U.P., Thru. Prin. Secy., ... on 12 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 74510 of 2014
 
In
 

 
Case :- MISC. BENCH No. - 5763 of 2014
 

 
Petitioner :- Waseem Ahmad & Others
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 2 Others
 
Counsel for Petitioner :- Shiv Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the applicants and learned A.G.A.

This application has been filed for clarification of the order dated 8.7.2014 on the ground that during investigation the offence under section 307 IPC has been converted under section 308 IPC. There is no ground to clarify the order dated 8.7.2014. Such prayer is refused.

Accordingly this application is dismissed.

Order Date :- 12.8.2014

RPD

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