Narendra Kumar vs State Of U.P. And Another
2019 Latest Caselaw 1226 ALL

Citation : 2019 Latest Caselaw 1226 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Narendra Kumar vs State Of U.P. And Another on 13 March, 2019

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 2653 of 2019
 

 
Applicant :- Narendra Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Dhirendra Kumar Srivastava,Rajiv Sisodia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

List has been revised.

None appears on behalf of the applicant in spite of repeated calls.

There is no request for adjournment on behalf of the applicant.

Learned A.G.A. for the State is present.

The application u/s 482 Cr.P.C. is dismissed for want of prosecution.

Interim order stands vacated.

Office is directed to send a copy of this order to the court concerned within ten days from today so that the case pending before the court below may proceed further in accordance with law.

Order Date :- 13.3.2019

Sachdeva

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