Mohd. Waseem vs The State Of U.P And Anr.
2012 Latest Caselaw 1866 ALL

Citation : 2012 Latest Caselaw 1866 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Mohd. Waseem vs The State Of U.P And Anr. on 17 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1707 of 2012
 

 
Petitioner :- Mohd. Waseem
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Alok Saxena
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pointed out that the petitioner had filed a petition for quashing of the F.I.R.

Let the order passed by this court on the said petition be placed on record.

List on 18.7.2012.

Order Date :- 17.5.2012

A.Nigam

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