Amod Kumar [ P.I.L. ] Criminal vs State Of U.P. Thru Prin Secy. Home ...
2011 Latest Caselaw 2202 ALL

Citation : 2011 Latest Caselaw 2202 ALL
Judgement Date : 31 May, 2011

Allahabad High Court

Amod Kumar [ P.I.L. ] Criminal vs State Of U.P. Thru Prin Secy. Home ... on 31 May, 2011

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 5332 of 2011
 

 
Petitioner :- Amod Kumar [ P.I.L. ] Criminal
 
Respondent :- State Of U.P. Thru Prin Secy. Home And Others
 
Petitioner Counsel :- Lalit Kishore Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for petitioner at length.

There is no merit in the arguments of the learned counsel for the petitioner. Accordingly, the writ petition is dismissed.

Order Date :- 31.5.2011

psd

Download the LatestLaws.com Mobile App