Allahabad High Court
N.K. Jalan vs State Of U.P. And Another on 7 October, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- APPLICATION U/S 482 No. - 3144 of 2020 Applicant :- N.K. Jalan Opposite Party :- State of U.P. and Another Counsel for Applicant :- Saroj Kumar Dubey,Arun Kumar Misra Counsel for Opposite Party :- G.A. Hon'ble Suneet Kumar,J.
Learned counsel for the parties submit that controversy involved in the present petition is covered by the order passed today rendered in N.K. Jalan vs. State of U.P. and another (Criminal Revision No. 5683 of 2010), therefore, it is urged that the petition be decided in terms of the aforementioned decision.
Accordingly, application is disposed of in terms of the order passed today rendered in N.K. Jalan vs. State of U.P. and another (Criminal Revision No. 5683 of 2010).
Order Date :- 7.10.2020 Mukesh Kr.