Bramhdev Yadav vs State Of U.P.
2017 Latest Caselaw 2778 ALL

Citation : 2017 Latest Caselaw 2778 ALL
Judgement Date : 28 July, 2017

Allahabad High Court

Bramhdev Yadav vs State Of U.P. on 28 July, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 3078 of 2006
 

 
Applicant :- Bramhdev Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Smt. Kamla Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Pankaj Dwivedi, Advocate holding brief of Smt. Kamla Singh, learned counsel for the applicant and learned A.G.A. for the State.

The applicant has moved the application under section 482 Cr.P.C. (Brahm Dev Yadav vs. State of U.P.) bearing Criminal Misc. Stay Application No.3078 of 2006. Perusal of file shows that this Criminal Misc. Application No.3078 of 2006 Brahm Dev Yadav vs. State of U.P. has already been disposed of vide order dated 27.03.2006 hence, file be consign to record room.

Order Date :- 28.7.2017

Swati

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