Amit Chopra vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
2024 Latest Caselaw 38206 ALL

Citation : 2024 Latest Caselaw 38206 ALL
Judgement Date : 20 November, 2024

Allahabad High Court

Amit Chopra vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 20 November, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:76647
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 10457 of 2024
 

 
Applicant :- Amit Chopra
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Ashish Kumar Singh,Anuj Pandey
 
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

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