JUDGEMENT
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(1.) B. K. Rathi, J. Heard SriRAJESH GUPTA,learned Counsel for the petitioners and the A. G. A.
(2.) PAPPU alias Umesh Sonkar is an accused in a murder trial in Crime No. 287 of 1999, under Sections 147,148,149,302 and 307, IPC, Police Station George Town, District Allahabad.
Petitioner No. 1 is the father and petitioners No. 2 and 3 are real brothers. It is contended that the proceedings have been issued under Section 82-83, Cr PC against Pappu alias Umesh Sonkar. It is further contended that the property of petitioner No. 1 cannot be attached.
This petition is disposed of finally with the direction that in the proceedings under Section 82-83, Cr PC issued against Pappu alias Umesh Sonkar, the property of the petitioners shall not be attached and the petitioner shall not be harassed by the opposite parties. Petition disposed of. .;
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