Rakesh Kumar Verma vs State Of U.P. And 2 Others
2015 Latest Caselaw 2113 ALL

Citation : 2015 Latest Caselaw 2113 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Rakesh Kumar Verma vs State Of U.P. And 2 Others on 2 September, 2015

Bench: Bala Krishna Narayana, Vijay Lakshmi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21443 of 2015
 

 
Petitioner :- Rakesh Kumar Verma
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Lovelesh Kumar Verma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Mrs. Vijay Lakshmi,J.

Learned counsel for the petitioner prays for and is permitted to correct the number of case crime.

It appears that this writ petition which has been filed by petitioner with a prayer to quash the impugned F.I.R. which apart from the other offences is also under Section 13 Prevention of Corruption Act has wrongly been listed before this Court.

Put up as fresh tomorrow i.e. 03.09.2015 before the appropriate Court.

Order Date :- 2.9.2015

M/A.

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