Smt. Naseem Fatma vs State Of U.P. And 8 Others
2016 Latest Caselaw 4583 ALL

Citation : 2016 Latest Caselaw 4583 ALL
Judgement Date : 27 July, 2016

Allahabad High Court

Smt. Naseem Fatma vs State Of U.P. And 8 Others on 27 July, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 491 of 2015
 

 
Applicant :- Smt. Naseem Fatma
 
Opposite Party :- State Of U.P. And 8 Others
 
Counsel for Applicant :- Madan Ji Pandey,Arvind Kumar Vishwakarma,Vijay Kumar Rai
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Pratyush Kumar,J.

List has been revised. No one is present on behalf of the opposite parties.

Sri Arvind Kumar, Advocate, has filed his vakalatnama on behalf of opposite party No.2 but no counter affidavit has been filed. The other two opposite parties No.8 and 9 Sabnam alias Gudiya and Saziya have also been sufficiently served.

On behalf of the State it has been indicated that in the First Information Report there is one more accused Ashraf Khan. He has not been made party.

List in the next cause list.

Meanwhile, learned counsel for the applicant, if so advised, may do needful.

Order Date :- 27.7.2016

G.S