Ajaz Ahmad vs State Of U.P.
2014 Latest Caselaw 8846 ALL

Citation : 2014 Latest Caselaw 8846 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Ajaz Ahmad vs State Of U.P. on 19 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 46002 of 2014
 

 
Applicant :- Ajaz Ahmad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Raj Kumar Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for applicant appeared. He has contended that this application moved under section 482 Cr.P.C. is maintainable in alternative that this application may be converted into revision.

Learned A.G.A. has accepted notice on behalf of opposite party State of U.P.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 11.2.2015 for hearing.

Till the next date of listing, operation of impugned order dated 24.5.2014 passed by learned Sessions Judge, Kaushambi shall remain stayed.

A copy of this order may be given to learned A.G.A. free of cost for necessary compliance.

Order Date :- 19.11.2014