Deep Kumar Sehgal vs The State Of U.P And Anr.
2014 Latest Caselaw 2464 ALL

Citation : 2014 Latest Caselaw 2464 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Deep Kumar Sehgal vs The State Of U.P And Anr. on 3 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1878 of 2012
 

 
Applicant :- Deep Kumar Sehgal
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Praveen Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

(C.M.A. No. 1878 of 2014)

This application seeks initiation of proceedings under Section 340 Cr.P.C. against private respondents.

I find that the main petition was allowed vide judgment dated 17.12.2013 by Coordinate Bench (Mahendra Dayal, J.). It would be more appropriate if this application is heard by the same Bench.

Ordered accordingly.

Order Date :- 3.7.2014

A.Nigam

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