Faujdar & Another vs State Of U.P. & Others
2011 Latest Caselaw 5888 ALL

Citation : 2011 Latest Caselaw 5888 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Faujdar & Another vs State Of U.P. & Others on 17 November, 2011

Bench: Imtiyaz Murtaza, Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13932 of 2010
 

 
Petitioner :- Faujdar & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Manish Chand Umrao
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Mrs. Jayashree Tiwari,J.

Heard learned counsel for the petitioners and the learned A.G.A for the State.

Learned counsel for the petitioners submits that after filing of the writ petition and counter affidavit Faujdar has been released by the State Government but Jagdish has not been released while the facts remains that the cases of both petitioners are identical.

Learned A.G.A prays for and is allowed two weeks' time to obtain instructions on the count as to why Jagdish has not been released whereas Fauzdar has been released.

A copy of this order provided to the learned A.G.A within three days.

List immediately after two weeks.

Order Date :- 17.11.2011

Shahnaz