DISPOSED

Case Status - APPLICATION U/s 482 ( A482 )-[23673/2024]

Generated on : 14-12-2025 at 02:24:24 pm
Filing No. A482/147259/2024Filing Date : 19-07-2024
CNR UPHC053687672024Date of Registration : 22-07-2024

Case Status

First Hearing Date 25th July 2024
Date of Decision 10th January 2025
Case Status Case Disposed
Bench Type Single Bench
Causelist Type Fresh List
State UTTARPRADESH
District MIRZAPUR

Petitioner/Respondent and their Advocate(s)

PetitionerRespondent
1. BALU @ OM PRAKASH JAISWAL @ OM PRAKASH
Advocate - HANUMAN PRASAD MISHRA(A/H0012/2012 )
1. State of U.P. AND ANOTHER
Advocate - G.A.(GA/2012 )

Acts

Under Act(s)Under Section(s)
I. P. C. 1860336,353,323,332,307,148,506,147,504
The Criminal Law (Amendment) Act, 19327

Category Details

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

Linked Cases (Case Number)

A482/30944/2024

High Court / Lower Court Details

Case No. and Year : Misc. Cases / 129 / 2022
Decision Date: 21-01-2022
District: MIRZAPUR

Crime Details

District: MIRZAPUR
Police Station: KOTWALI KATRA
Crime No.: 2043
Year: 2014

IA Details

Application(s) NumberPartyDate of FilingNext / Disposal DateIA Status
IA/1/2024 Classification :Counter Affidavit BALU @ OM PRAKASH JAISWAL @ OM PRAKASH Vs State of U.P. AND ANOTHER
Applied by (Advocate) :G.A.
30-09-2024 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 VINOD DIWAKAR 10-01-2025 Date Fixed
Fresh List HON’BLE JUSTICE VINOD DIWAKAR 26-09-2024 Date Fixed
Fresh List HON’BLE JUSTICE VINOD DIWAKAR 25-07-2024 Date Fixed



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



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