Doodhnath vs State Of U.P. And Another
2019 Latest Caselaw 809 ALL

Citation : 2019 Latest Caselaw 809 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Doodhnath vs State Of U.P. And Another on 7 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 8888 of 2019
 

 
Applicant :- Doodhnath
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Devendra Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant is permitted to make necessary correction in the prayer clause of application U/s 482 Cr.P.C.

Learned counsel for the applicant states that the proceedings U/s 28 of L.R. Act is still pending. He prays for and is granted one week's time to file certified copy of the order-sheet of the case.

Put up on 25.3.2019 as fresh.

Order Date :- 7.3.2019

Masarrat

Download the LatestLaws.com Mobile App