Mohd.Haneef vs State Of U.P. And Another
2012 Latest Caselaw 1878 ALL

Citation : 2012 Latest Caselaw 1878 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Mohd.Haneef vs State Of U.P. And Another on 17 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 363 of 2004
 

 
Petitioner :- Mohd.Haneef
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Arun Kumar Tripathi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

List is revised.

None appears to press this revision.

This revision has been filed against the order dated 26.6.2004 passed by learned C.J.M. Pratapgarh in Criminal case No. 129 of 2004 whereby the application under section 156(3) Cr.P.C. has been allowed. The order dated 26.6.2004 is not revisable in view of the decision taken by Full Bench of this court in the case of Father Thomas reported in 2011(1) JIC 533.

According this revision is dismissed.

Order Date :- 17.5.2012

RPD

Download the LatestLaws.com Mobile App