Jai Kumar @ Bachchu Upadhyay vs State Of U.P. And 6 Others
2015 Latest Caselaw 4561 ALL

Citation : 2015 Latest Caselaw 4561 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Jai Kumar @ Bachchu Upadhyay vs State Of U.P. And 6 Others on 24 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 20549 of 2015
 

 
Petitioner :- Jai Kumar @ Bachchu Upadhyay
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- P.K. Upadhyay,Kalpana Upadhyay
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

This second writ petition for the same relief appears to be absolutely misconceived.

In the earlier writ petition filed by the petitioner for the same relief, an order was made commanding the SSP / DIG, Varanasi to take appropriate decision on the application of the petitioner for deletion of his name from Regiter No. 8. If the order of the Writ Court has not been complied with, petitioner may file a contempt petition.

The writ petition is dismissed.

Order Date :- 24.11.2015

Ashish Pd.

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