Islamuddin vs State Of Up And Another
2019 Latest Caselaw 729 ALL

Citation : 2019 Latest Caselaw 729 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Islamuddin vs State Of Up And Another on 7 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 8944 of 2019
 

 
Applicant :- Islamuddin
 
Opposite Party :- State Of Up And Another
 
Counsel for Applicant :- Sheikh Moazzam Inam
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

A perusal of the record shows that prior to this application the applicant has filed 3 applications u/s 482 Cr.P.C. which were disposed of by this court and the particulars of those applications u/s 482 Cr.P.C. have been given in para 7, 8 and 9 of the affidavit filed in support of application U/s 482 Cr.P.C.

Learned counsel for the applicant prays for and is granted one week's time to file copies of the orders passed in the aforesaid 3 applications U/s 482 Cr.P.C. moved on behalf of the applicant.

Put up on 26.3.2019 as fresh.

Order Date :- 7.3.2019

Masarrat

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