Hori Lal Gaud vs State Of U.P. & Others
2011 Latest Caselaw 2069 ALL

Citation : 2011 Latest Caselaw 2069 ALL
Judgement Date : 26 May, 2011

Allahabad High Court

Hori Lal Gaud vs State Of U.P. & Others on 26 May, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 2167 of 2011
 

 
Petitioner :- Hori Lal Gaud
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- H.K. Sharma,Manu Sharma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri H.K. Sharma learned counsel for the revisionist and learned A.G.A.

After perusing impugned order dated 10.5.2011 passed by Special Chief Judicial Magistrate, Varanasi, in Misc. Case No.115 of 2011 Hori Lal Gaud Vs. Bal Mukund Singh @ Maknu Singh and others, I do not find any reason for interference.

This revision is dismissed.

Order Date :- 26.5.2011

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