Raju vs State Of U.P. & Another
2017 Latest Caselaw 3167 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 2257 of 2006
 

 
Applicant :- Raju
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sarvesh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard learned counsel for the applicant Sri Sarvesh and learned A.G.A. for the State.

Perusal of the  record shows that alleged victim Phoolmati is not impleaded as party in the petition. Learned counsel for the applicant asked for time to seek the implement of Phoolmati as respondent in this writ petition.

Learned counsel for the applicant may move the amendment application accordingly. Learned A.G.A. seek the instructions in this regard that whether the statement of prosecuterix Phoolmati under section 164 Cr.P.C., was recorded or not, if it is recorded, its certified copy be obtained from the Court concerned.

List after four weeks.

Operation of interim stay order dated 28.02.2006 is extended till the date fixed.

Order Date :- 10.8.2017

Swati