Subhash Chandra vs State Of U.P. & Others
2011 Latest Caselaw 3512 ALL

Citation : 2011 Latest Caselaw 3512 ALL
Judgement Date : 4 August, 2011

Allahabad High Court

Subhash Chandra vs State Of U.P. & Others on 4 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 372 CR.P.C. No. - 498 of 2011
 
Application No. 221280 of 2011
 
Petitioner :- Subhash Chandra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Gulab Chandra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the applicant and the learned AGA and perused the record.

Notice on behalf of respondent no.1 has been accepted by the learned AGA. Issue notice to respondent nos.2 to 6 by registered post for which necessary steps may be taken within two days.

Counter affidavit if any may be filed within three weeks and rejoinder affidavit, if any, within one week thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 4.8.2011

shailesh

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