Sajan Lal vs State Of U.P.
2015 Latest Caselaw 623 ALL

Citation : 2015 Latest Caselaw 623 ALL
Judgement Date : 21 May, 2015

Allahabad High Court

Sajan Lal vs State Of U.P. on 21 May, 2015

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 14276 of 2015
 

 
Applicant :- Sajan Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Chandra Prakash Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

From the application it does not appear that any proceeding is pending before a court either on a complaint or a charge sheet.

In view of the above, the prayer of the applicant cannot be entertained in an application under Section 482 Cr.P.C. The application is dismissed as not maintainable.

Order Date :- 21.5.2015

AKShukla/-

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