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Amit Sachan vs State Of U.P. & Another
2015 Latest Caselaw 2816 ALL

Citation : 2015 Latest Caselaw 2816 ALL
Judgement Date : 30 September, 2015

Allahabad High Court
Amit Sachan vs State Of U.P. & Another on 30 September, 2015
Bench: Ramesh Sinha



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29370 of 2015
 
Applicant :- Amit Sachan
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- R.J. Alvi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri R.J. Alvi, learned Counsel for the applicant and Sri Manish Deo, learned AGA appearing for the State and perused the record.

This application has been filed by the applicant with prayer for direction to the police party not to harass the applicant in any manner in pursuance of the charge-sheet No. 321 of 2014 dated 18.02.2011 filed in Case No. 8115, arising out of Case Crime No. 67 of 2011 (State Vs. Sant Kumar Sahu), under Sections 409, 420, 504, 506 IPC, Police Station Kotwali, District Fatehpur, pending in the court of Chief Judicial Magistrate, Fatehpur.

The prayer made in the present application is defective one, therefore it is accordingly dismissed, with liberty to the learned counsel for the applicant to file a fresh application.

Order Date :- 30.9.2015

VKG

 

 

 
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