Sandeep Kumar Maurya vs State Of U.P.
2012 Latest Caselaw 1874 ALL

Citation : 2012 Latest Caselaw 1874 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Sandeep Kumar Maurya vs State Of U.P. on 17 May, 2012

Bench: Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL REVISION No. - 524 of 2008
 

 
Petitioner :- Sandeep Kumar Maurya
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pradeep Kr. Singh,Ravi Pandey
 
Respondent Counsel :- G.A.
 

 
Hon'ble Vishnu Chandra Gupta,J.

Illness slip has been sent by learned counsel for the petitioner, accordingly case is adjourned.

List in next cause list.

Interim order, if any, will continue till the next date of listing.

Order Date :- 17.5.2012

S. Kumar

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