Rama Shankar Dwivedi And 3 Ors. vs State Of U.P.
2015 Latest Caselaw 867 ALL

Citation : 2015 Latest Caselaw 867 ALL
Judgement Date : 9 June, 2015

Allahabad High Court

Rama Shankar Dwivedi And 3 Ors. vs State Of U.P. on 9 June, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 2584 of 2015
 

 
Applicant :- Rama Shankar Dwivedi And 3 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dhirendra Singh
 
Counsel for Opposite Party :- Govt. Adovocate
 

 
Hon'ble Shashi Kant,J.

C.M. Application No. 57189 of 2015. (Application for amendment)

Heard Sri Dhirendra Singh, learned counsel for the applicants and learned A.G.A. for the State of U.P.

This amendment application has been filed to convert this application under Section 482 Cr.P.C. to Criminal Revision.

Learned A.G.A. has no objection in conversion of this application under Section 482 Cr.P.C. in Criminal Revision.

The application is allowed.

The application is being converted in Criminal Revision in place of application under Section 482 Cr.P.C.

Learned counsel for the applicants is directed to carry out the necessary amendment in the application petition during the course of the day.

Order Date :- 9.6.2015

Monika