DISPOSED
Case Status - APPLICATION U/s 482 ( A482 )-[23044/2024]
Generated on : 17-05-2025 at 09:53:13 am| Filing No. | A482/138502/2024 | Filing Date : 08-07-2024 |
|---|---|---|
| CNR | UPHC053453302024 | Date of Registration : 18-07-2024 |
Case Status
| First Hearing Date | 23rd July 2024 |
|---|---|
| Date of Decision | 30th July 2024 |
| Case Status | Case Disposed |
| Bench Type | Single Bench |
| Causelist Type | Fresh List |
| State | UTTARPRADESH |
| District | GHAZIABAD |
| Tied Up ( Hon'ble Mr./Ms./Dr. Justice ) | HON’BLE JUSTICE SUBHASH CHANDRA SHARMA( B2538 ) |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. MAHENDRA NATH TIWARI Advocate - PRABHASH PANDEY(A/P0201/2012 ) | 1. STATE OF U.P. AND 2 OTHERS Advocate - G.A.(GA/2012 ) |
Acts
| Under Act(s) | Under Section(s) |
|---|---|
| I. P. C. 1860 | 120-B,406,420 |
Category Details
| Category | APPLICATION (401500) |
|---|---|
| Sub Category | U/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 / 4866 / 2023 |
| Decision Date | : 13-12-2023 |
| District | : GHAZIABAD |
Crime Details
| District | : GHAZIABAD |
| Police Station | : CROSSING REPUBLIC |
| Crime No. | : 58 |
| Year | : 2022 |
IA Details
| Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
|---|---|---|---|---|
| IA/1/2024 Classification :Supplementry Affidavit |
MAHENDRA NATH TIWARI Vs STATE OF U.P. AND 2 OTHERS Applied by (Advocate) :PRABHASH PANDEY |
18-07-2024 | Pending |
Listing History
| Cause List Type | Hon'ble Mr./Ms./Dr. Justice \ In chamber of Registrar(s)/Jt. Registrar(s) | Listing Date | Short Order |
|---|---|---|---|
| Fresh List | HON’BLE JUSTICE SUBHASH CHANDRA SHARMA | 30-07-2024 | |
| Transferred Fresh List | HON’BLE JUSTICE SUBHASH CHANDRA SHARMA | 23-07-2024 | Tied up,PO |
Disclaimer: Status report is based on data available on CCMS servers.