Karamjeet Kaur And 2 Others vs State Of U.P. And Another
2015 Latest Caselaw 2949 ALL

Citation : 2015 Latest Caselaw 2949 ALL
Judgement Date : 6 October, 2015

Allahabad High Court

Karamjeet Kaur And 2 Others vs State Of U.P. And Another on 6 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29900 of 2015
 
Applicant :- Karamjeet Kaur And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- R. K. Vaish
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri R. K. Vaish, learned counsel for the applicant and Sri R. K. Maurya, learned A.G.A. appearing for the State, and perused the record.

The prays made in the present application is defective one, accordingly the present application be dismissed, with liberty to the learned counsel for the applicant to file a fresh 482 Cr.P.C. application with the correct prayer.

Order Date :- 6.10.2015

VKG

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