Rajveer Singh vs State Of U.P.
2012 Latest Caselaw 977 ALL

Citation : 2012 Latest Caselaw 977 ALL
Judgement Date : 27 April, 2012

Allahabad High Court

Rajveer Singh vs State Of U.P. on 27 April, 2012

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1310 of 2012
 

 
Petitioner :- Rajveer Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.K. Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

As prayed by learned counsel for the revisionist, three days time is granted for converting the present revision into criminal misc. writ petition, thereafter, the same be placed before appropriate Court as fresh.

Order Date :- 27.4.2012

S.Ali

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