Subhas Pal & Ors. vs State Of U.P. & Ors.
2017 Latest Caselaw 1783 ALL

Citation : 2017 Latest Caselaw 1783 ALL
Judgement Date : 3 July, 2017

Allahabad High Court

Subhas Pal & Ors. vs State Of U.P. & Ors. on 3 July, 2017

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 10221 of 2010
 

 
Applicant :- Subhas Pal & Ors.
 
Opposite Party :- State Of U.P. & Ors.
 
Counsel for Applicant :- A.P. Tewari,S.S. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Raghvendra Kumar,J.

Learned counsel for the applicant prays and is permitted to implead complainant the S.H.O. concerned as Opposite Party No.4 in the petition under Section 482 Cr.P.C. let necessary corrections be incorporated within the course of the day.

Learned A.G.A. submits that he did not receive the complete instructions in the matter, he prays for and is granted four week's time to seek instructions/ to file counter affidavit.

Rejoinder, if any, be filed within two weeks thereafter.

List after the expiry of the aforesaid period.

Interim order, if any, extended till next date of listing.

The copy of the order may be supplied to learned A.G.A. for the state of U.P. as per rule within two days.

Order Date :- 3.7.2017

Swati