Ramakant Tiwari And Another vs State Of U.P.
2011 Latest Caselaw 2983 ALL

Citation : 2011 Latest Caselaw 2983 ALL
Judgement Date : 25 July, 2011

Allahabad High Court

Ramakant Tiwari And Another vs State Of U.P. on 25 July, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1484 of 2010
 

 
Petitioner :- Ramakant Tiwari And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- I.K. Chaturvedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellants and the learned AGA for the State and perused the record.

It appears that the learned AGA has filed merely a written objection.

Keeping in view the facts and circumstances of the case, it is considered just and expedient to call for counter affidavit.

Learned AGA may file counter affidavit within three weeks. Rejoinder affidavit, if any may be filed within one week thereafter.

List immediately thereafter.

Order Date :- 25.7.2011

shailesh

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