Atiq Ul Rahman Idrisi And 2 Ors vs State Of U.P. And Another
2019 Latest Caselaw 1491 ALL

Citation : 2019 Latest Caselaw 1491 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Atiq Ul Rahman Idrisi And 2 Ors vs State Of U.P. And Another on 25 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 10520 of 2019
 

 
Applicant :- Atiq Ul Rahman Idrisi And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shabeena Begum,Ashiyam Nasir
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Shama, learned counsel filed Vakalatnama on behalf of O.P. No. 2, is taken on record.

Learned counsel for the applicants as well as learned counsel for the O.P. No. 2 state that the matter has been settled in between the parties. They pray for and are granted one month's time to file compromise by way of supplementary affidavit.

List on 29.4.2019. Till the next date of listing no coercive action shall be taken against the applicants in Complaint Case No. 683 of 2017 (Smt. Ujma Vs. Atiq Ul Rahman Idrisi and others, under section 323, 354 IPC, P.S. Azim Nagar, District Rampur.

Order Date :- 25.3.2019

Masarrat