Hazi Mohd. Saleem And 4 Others vs State Of U.P. And Another
2016 Latest Caselaw 6144 ALL

Citation : 2016 Latest Caselaw 6144 ALL
Judgement Date : 23 September, 2016

Allahabad High Court

Hazi Mohd. Saleem And 4 Others vs State Of U.P. And Another on 23 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 29018 of 2016
 

 
Applicant :- Hazi Mohd. Saleem And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Lalit Kumar Srivastava,Ankur Jee Srivastav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the applicants has submitted that the complainant Smt. Sheeba Khan wife of Mohd. Azahar applicant no.5 has expired during investigation and as such he may be permitted to implead her father Bholu alias Dilshad Khan as respondent no.3 in the array of the parties during the course of the day.

Let the matter be put up on 27.9.2016 as unlisted.

Order Date :- 23.9.2016

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