Rajeev Vishwakarma vs State Of U.P. & Others
2011 Latest Caselaw 1185 ALL

Citation : 2011 Latest Caselaw 1185 ALL
Judgement Date : 19 April, 2011

Allahabad High Court

Rajeev Vishwakarma vs State Of U.P. & Others on 19 April, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1801 of 2011
 

 
Petitioner :- Rajeev Vishwakarma
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.M. Vishwakarma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri R.M. Vishwakarma learned counsel for the revisionist and learned A.G.A.

The order refusing to discharge the revisionist dated 14.2.2011 passed by Additional Sessions Judge FTC, Sonebhadra, in S.T. No.37 of 2010 State Vs. Jai Prakash and others, does not suffer from any error of law.

This revision is meritless and is dismissed.

Order Date :- 19.4.2011

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