Rajesh Singh Bhadauria And Others vs State Of U.P. And Another
2018 Latest Caselaw 4153 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 
Case :- APPLICATION U/S 482 No. - 26184 of 2012
 
Applicant :- Rajesh Singh Bhadauria And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- B.P. Verma,Lavkush Kumar Bhatt
 
Counsel for Opposite Party :- Govt.Advocate,J.K. Mishra,R.K. Singh Parmar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref:Criminal Misc.Restoration Application No.320117 of 2016)

Heard Sri V.P. Verma-Advocate. 

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 19.9.2016, dismissing  the application filed under Section 482 Cr.P.C. is recalled and the application filed under Section 482 Cr.P.C. is restored to its original number.

Order Date :- 5.12.2018/Mukesh

Case :- APPLICATION U/S 482 No. - 26184 of 2012

Applicant :- Rajesh Singh Bhadauria And Others

Opposite Party :- State Of U.P. And Another

Counsel for Applicant :- B.P. Verma,Lavkush Kumar Bhatt

Counsel for Opposite Party :- Govt.Advocate,J.K. Mishra,R.K. Singh Parmar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Matter is restored to its original number.

For order see my order of date passed on Criminal Misc. Restoration Application No.320117 of 2016.

List on 14.12.2018. 

Order Date :- 5.12.2018/Mukesh