Allahabad High Court
Raj Kumar Sachan And Another vs State Of U.P.And Another on 21 January, 2011
Author: Vinod Prasad
Bench: Vinod Prasad
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- APPLICATION U/S 482 No. - 33719 of 2009 Petitioner :- Raj Kumar Sachan And Another Respondent :- State Of U.P.And Another Petitioner Counsel :- S.P.S Parmar Respondent Counsel :- Govt. Advocate,D.P.Singh Hon'ble Vinod Prasad,J.
Three 482 Cr.P.C. application being criminal misc. application no. 2762 of 2009 Ram Anuj Katiyar and others Vs. State of U.P. and another, criminal misc. application no.30030 of 2009 C.P. Singh Vs. State of U.P. and another, criminal misc. application no.33719 of 2009 Raj Kumar Sachan and another Vs. State of U.P. are directed to be listed again on 2.2.2011 along with criminal misc. application no.2966 of 2009 Subodh Kumar and another Vs. State of U.P. and another, criminal misc. application no.2865 of 2008 Subodh Kumar Sachan and another Vs. State of U.P. and another, and criminal misc. application no.30266 of 2009 Ram Anuj Katiyar Vs. State of U.P. and another, showing the name of learned counsels in the above applications.
Office is directed to tag up all the above applications without fail by the next date fixed.
Interim order which has been passed in criminal misc. application no.30030 of 2009 is restricted till the next date only.
Order Date :- 21.1.2011 rkg