Saraswati Rai vs State Of U.P. And Another
2014 Latest Caselaw 3443 ALL

Citation : 2014 Latest Caselaw 3443 ALL
Judgement Date : 21 July, 2014

Allahabad High Court

Saraswati Rai vs State Of U.P. And Another on 21 July, 2014

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 17326 of 2014
 

 
Applicant :- Saraswati Rai
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manish Tiwary,Ashwini Kumar Awasthi
 
Counsel for Opposite Party :- Govt.Advocate,Rupak Chaubey
 

 
Hon'ble Bala Krishna Narayana,J.

Crl. Misc. Time Extension Application No. 230203 of 2014

Application for extension of time is allowed.

Two weeks' further and no more time is granted to the applicant to move an application under Section 245(2) Cr.P.C. before the court below pursuant to the earlier order of this Court dated 19.05.2014.

In case, the applicant does not move an application under Section 245(2) Cr.P.C. within the aforesaid period, then coercive action shall be taken against them.

Order Date :- 21.7.2014

Ajay

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