DISPOSED

Case Status - APPLICATION U/s 482 ( A482 )-[11232/2024]

Generated on : 27-08-2026 at 03:32:22 am
Filing No. A482/67555/2024Filing Date : 28-03-2024
CNR UPHC051826232024Date of Registration : 04-04-2024

Case Status

First Hearing Date 09th April 2024
Date of Decision 18th April 2024
Case Status Case Disposed
Bench Type Single Bench
Causelist Type Fresh List
State UTTARPRADESH
District PILIBHIT

Petitioner/Respondent and their Advocate(s)

PetitionerRespondent
1. RAJ KHAN ALIAS TAJJU
Advocate - SYED IRFAN ALI(A/S1832/2012 )
1. STATE OF U.P. AND ANOTHER
Advocate - G.A.(GA/2012 )

Acts

Under Act(s)Under Section(s)
The U.P. Gangsters and Anti-Social Activities (Prevention) Act, 19863(1)

Category Details

CategoryAPPLICATION (401500)
Sub CategoryU/s 482 Cr.P.C. for quashing of criminal Proceedings in State case (401536)

High Court / Lower Court Details

Case No. and Year Misc. Cases / 257 / 2024
Decision Date11-03-2024
DistrictPILIBHIT

Crime Details

District: PILIBHIT
Police Station: KOTWALI
Crime No.: 386
Year: 2022

IA Details

Application(s) NumberPartyDate of FilingNext / Disposal DateIA Status
IA/1/2024 Classification :Supplementry Affidavit RAJ KHAN ALIAS TAJJU Vs STATE OF U.P. AND ANOTHER
Applied by (Advocate) :SYED IRFAN ALI
04-04-2024 Pending

Listing History

Cause List TypeHon'ble Mr./Ms./Dr. Justice
\ In chamber of Registrar(s)/Jt. Registrar(s)
Listing DateShort Order
Fresh List HON’BLE JUSTICE PRASHANT KUMAR 18-04-2024 Pass Over
Fresh List HON’BLE JUSTICE PRASHANT KUMAR 09-04-2024



Disclaimer: Status report is based on data available on CCMS servers.



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