Laxmi Devi Singh vs State Of U.P. Thru. Addl. Chief Secy. ...
2024 Latest Caselaw 38203 ALL

Allahabad High Court

Laxmi Devi Singh vs State Of U.P. Thru. Addl. Chief Secy. ... on 20 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:76652
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 10456 of 2024
 

 
Applicant :- Laxmi Devi Singh
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Prin. Deptt. Home Lko And 2 Others
 
Counsel for Applicant :- Ganesh Kumar Gupta,Neeraj Kumar Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

Learned counsel for the applicant has filed a defective affidavit in support of this application under section 482 Cr.P.C., which is not permissible under the rules of the court.

In view of aforesaid, the instant application is dismissed with liberty to the applicant to file a fresh application under section 482 Cr.P.C.

Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the applicant forthwith.

Order Date :- 20.11.2024

AKS