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Prafull Chandra Upadhyay vs State Of U.P.Through Principal ...
2014 Latest Caselaw 3103 ALL

Citation : 2014 Latest Caselaw 3103 ALL
Judgement Date : 14 July, 2014

Allahabad High Court
Prafull Chandra Upadhyay vs State Of U.P.Through Principal ... on 14 July, 2014
Bench: Ashwani Kumar Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 2064 of 2008
 

 
Applicant :- Prafull Chandra Upadhyay
 
Opposite Party :- State Of U.P.Through Principal Secy,Home,U.P.,Civil,& 3 Ors.
 
Counsel for Applicant :- Sabhpai Shukla,Rajesh Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

This petition under Section 482 Cr. P.C. has been listed in the cause list under caption 'CASES MAY HAVE BECOME INFRUCTUOUS BY EFFLUX OF TIME'.

Learned counsel for the petitioner, states that the matter has not become infructuous.

List in the next cause list before the appropriate court.

Order Date :- 14.7.2014

psd

 

 

 
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