Allahabad High Court
Ram Awadh Maurya And Ors. vs The State Of U.P And Anr. on 31 May, 2012
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- U/S 482/378/407 No. - 1901 of 2012 Petitioner :- Ram Awadh Maurya And Ors. Respondent :- The State Of U.P And Anr. Petitioner Counsel :- Sumit K. Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Ajai Lamba,J.
It is not in dispute that the petitioner have been asked to stand trial even for commission of offence under Section 325 I.P.C.
The most relevant document in context of prayer made in this petition would be the medico-legal report/injury report, which has not been appended.
List in August, 2012.
Order Date :- 31.5.2012 A.Nigam