Smt. Leelawati vs State Of U.P.
2015 Latest Caselaw 2659 ALL

Citation : 2015 Latest Caselaw 2659 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Smt. Leelawati vs State Of U.P. on 24 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28921 of 2015
 
Applicant :- Smt. Leelawati
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- D.R.S. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri D. R. S. Yadav, learned counsel for the applicant and Sri Nikhil Chaturvedi, learned A.G.A. appearing for the State, and perused the record.

The only prayer made by the applicant is that a direction be issued to the learned Magistrate to record the re-statement of the applicant under Section 164 Cr.P.C., in Case Crime No. 628 of 2014, under Sections 376 and 342 IPC, Police Station Kotwali, District Fatehpur.

Considering the facts of the case, I am of the opinion, that prayer made in the present application is wholly misconceived, and is accordingly dismissed.

Order Date :- 24.9.2015

VKG

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