Allahabad High Court
Raja Ram vs Smt.Shanti on 19 January, 2010
Author: Alok K. Singh
Bench: Alok K. Singh
Court No. - 28 Case :- U/S 482/378/407 No. - 2392 of 1984 Petitioner :- Raja Ram Respondent :- Smt.Shanti Petitioner Counsel :- S.S.Yadav Respondent Counsel :- S.K.Tondon Hon'ble Alok K. Singh,J.
List revised. None responds fore the petitioner. This petition under Section 482 Cr.P.C. is more than 25 years old. I have perused the impugned order carefully. There is no occasion to invoke the inherent powers of this Court under Section 482 Cr.P.C. Therefore, the petition under Section 482 Cr.P.C. deserves to be and is accordingly dismissed.
Order Date :- 19.1.2010 Shaakir/