Mohd. Tahir Siddiqui And 4 Others vs State Of U.P. And Another
2015 Latest Caselaw 1992 ALL

Citation : 2015 Latest Caselaw 1992 ALL
Judgement Date : 26 August, 2015

Allahabad High Court

Mohd. Tahir Siddiqui And 4 Others vs State Of U.P. And Another on 26 August, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 25222 of 2015
 

 
Applicant :- Mohd. Tahir Siddiqui And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- W. A. Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri W.A.Siddiqui, learned counsel for the applicants, Sri Nitin Srivastava, learned AGA for the State and perused the record.

The case pertains to the year 2013 and the learned counselfor the applicants is unable to inform the Court about status of the trial. He prays that the present application may be dismissed as not pressed with liberty to file a fresh.

Accordingly, the present 482 Cr.P.C. application is dismissed as not pressed with liberty to file fresh.

Office is directed to return the certified copy of the charge sheet to the learned counsel for the applicant after retaining a photocopy of the same.

Order Date :- 26.8.2015