Ram Ajore vs The State Of U.P And Anr.
2012 Latest Caselaw 2390 ALL

Citation : 2012 Latest Caselaw 2390 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Ram Ajore vs The State Of U.P And Anr. on 31 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1895 of 2012
 

 
Petitioner :- Ram Ajore
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Mahendra Kumar Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that it is a non-cognizable report(N.C.R.) case. Cognizance has been taken after expiry of limitation period.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Faizabad, for 14.8.2012.

Order Date :- 31.5.2012

A.Nigam

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