DISPOSED
Case Status - CRIMINAL APPEAL ( CRLA )-[5477/2002]
Generated on : 28-08-2026 at 08:34:07 pm| Filing No. | CRLA/5477/2002 | Filing Date : 17-12-2002 |
|---|---|---|
| CNR | UPHC010688352002 | Date of Registration : 17-12-2002 |
Case Status
| First Hearing Date | 21st December 2012 |
|---|---|
| Date of Decision | 21st December 2012 |
| Case Status | Case Disposed |
| Stage of Case | For Order |
| Bench Type | Division Bench |
| State | UTTARPRADESH |
| District | MORADABAD |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. VIJAY PAL Advocate - P.C. SRIVASTAVA | 1. STATE OF U.P. Advocate - G.S. HAJELA,K.D. TIWARI,R.Y. PANDEY,RAJEEV OJHA |
Category Details
| Category | CRIMINAL APPEAL (400700) |
|---|---|
| Sub Category | JUDGMENT IN THE MATTER RELATING TO OFFENCE U/S 302 396 IPC AND ANY OTHER OFFENCE UNDER IPC (EXCEPT 376 IPC) WHERE LIFE IMPRISONMENT HAS BEEN AWARDED. (400708) |
High Court / Lower Court Details
| Case No. and Year | Session Trial / 754 / 2000 |
| Decision Date | 05-12-2002 |
| District | MORADABAD |
Crime Details
| District | : MORADABAD |
| Police Station | : MAHILA THANA |
| Crime No. | : 80 |
| Year | : 2000 |
IA Details
| Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
|---|---|---|---|---|
| IA/1/2007 (54979/2007) Classification :Recall of Order |
VIJAY PAL Vs STATE OF U.P. Applied by (Advocate) : |
01-03-2007 | 01-03-2007 ( Bench ID : 3859 ) | Disposed |
Listing History
| Cause List Type | Hon'ble Mr./Ms./Dr. Justice \ In chamber of Registrar(s)/Jt. Registrar(s) | Listing Date | Short Order |
|---|---|---|---|
| HON’BLE ANIL KUMAR SHARMA, HON’BLE RAKESH TIWARI(Bench ID:0) | 19-12-2002 |
Disclaimer: Status report is based on data available on CCMS servers.