Pankaj Yadav vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4665 ALL

Citation : 2014 Latest Caselaw 4665 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Pankaj Yadav vs The State Of U.P Thru Secy., Home ... on 20 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 76629 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 7133 of 2014
 

 
Petitioner :- Pankaj Yadav
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- P.K Upadhyay
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This application has been filed with a prayer to modify the order dated 6.8.2014.

It is contended by learned counsel for the applicant that during investigation section 364 IPC has also been added.

From the perusal of the record it appears that in FIR such section was not mentioned. In such circumstances the order dated 6.8.2014 may not be modified. Such prayer is refused.

Accordingly this application is rejected.

Order Date :- 20.8.2014

RPD