Ekhlaq Ahmad vs State Of U.P.Kaushambi & Others
2011 Latest Caselaw 2120 ALL

Citation : 2011 Latest Caselaw 2120 ALL
Judgement Date : 27 May, 2011

Allahabad High Court

Ekhlaq Ahmad vs State Of U.P.Kaushambi & Others on 27 May, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - C No. - 42122 of 2001
 

 
Petitioner :- Ekhlaq Ahmad
 
Respondent :- State Of U.P.Kaushambi & Others
 
Petitioner Counsel :- Bhagwant Prasad,R.N. Bhakta
 
Respondent Counsel :- C.S.C
 

 
Hon'ble Sibghat Ullah Khan,J.

Learned counsel for the petitioner has filed supplementary affidavit annexing therewith copy of the judgment of acquittal dated 29.11.2000 in case no. 3115 of 1999 and criminal case no. 33 of 1992 State Vs. Ekhlaq Ahmad and two others.

List in the week commencing 11.07.2011.

Learned Standing Counsel is directed to supply copy of the judgment passed in the case referred to in Annexure-3 to the writ petition at serial no. 4. Learned counsel for the petitioner is also directed to file type copy of the judgment which he has filed today.

Office is directed to supply a copy of this order free of cost to Sri Indra Sen, learned Standing Counsel today.

Order Date :- 27.5.2011

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