Jagtar Singh And Another vs State Of U.P.
2012 Latest Caselaw 1964 ALL

Citation : 2012 Latest Caselaw 1964 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Jagtar Singh And Another vs State Of U.P. on 21 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 972 of 2004
 

 
Petitioner :- Jagtar Singh And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajesh Shukla,Shafiq Mirza
 
Respondent Counsel :- Govt.Advocate,K.K. Tewari
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners in context of what has been recorded in the order dated 11.5.2012 states that the petition of the co-accused was dismissed for want of prosecution, and not on merits.

In such circumstances, counter affidavit need to be filed by the respondent.

Let counter affidavit be filed by the respondent.

List on 07.8.2012.

Order Date :- 21.5.2012

A.Nigam

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