Akhilesh Upadhyay vs State Of U.P. & Others
2012 Latest Caselaw 1556 ALL

Citation : 2012 Latest Caselaw 1556 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Akhilesh Upadhyay vs State Of U.P. & Others on 10 May, 2012

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5473 of 2012
 

 
Petitioner :- Akhilesh Upadhyay
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ajay Kumar Singh,Vivek Kumar Singh
 
Respondent Counsel :- Govt. Advocate,A.B.Singhal
 

 
Hon'ble Rajesh Dayal Khare,J.

This writ petition has been filed praying for quashing of order dated 22.11.2012 passed by Addl. Civil Judge (Junior Division), Court No. 4, Bulandshahr in Crl. Case No. 41 of 2011, under section 125 Cr.P.C. and also for quashing the revisional order dated 23.3.2012 passed by the Addl. Sessions Judge, Court No. 18, Bulandshahr, in Crl. Revision No. 506 of 2011.

Heard learned counsel for the petitioner, Mr. A.B. Singhal on behalf of respondent nos. 2 and 3 and learned AGA for the State-respondents.

As prayed, Sri A.B. Singhal is granted 4 weeks' time for filing counter affidavit.

Two weeks thereafter are granted for filing rejoinder affidavit.

List after the expiry of the aforesaid period.

Order Date :- 10.5.2012

sks-grade iv