Krishna Prasad vs State Of U.P. And Anr.
2011 Latest Caselaw 293 ALL

Citation : 2011 Latest Caselaw 293 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

Krishna Prasad vs State Of U.P. And Anr. on 15 March, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1402 of 2011
 

 
Petitioner :- Krishna Prasad
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- K.N. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri K.N. Singh learned counsel for the revisionist and learned A.G.A.

For offending various provisions under M.V. Act, vehicle of the revisionist has been challaned. Release thereof is considered on civil side. There is no reason to interfere. This revision is wholly misconceived and is dismissed.

Order Date :- 15.3.2011

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