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Rajesh @ Kallu And Another vs State Of U.P. And Another
2016 Latest Caselaw 4894 ALL

Citation : 2016 Latest Caselaw 4894 ALL
Judgement Date : 4 August, 2016

Allahabad High Court
Rajesh @ Kallu And Another vs State Of U.P. And Another on 4 August, 2016
Bench: Pratyush Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 483 of 2015
 

 
Applicant :- Rajesh @ Kallu And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manish Dev Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Pratyush Kumar,J.

By the instant application, the applicants seek permission to modify three co-accused as co-applicant. 

In view of the above, the impleadment applicant is allowed.

Learned counsel for the applicants is to carry out the  necessary correction in the array of parties.

List in the next cause list.

Order Date :- 4.8.2016

G.S

 

 

 
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