Trilok Chandra Tiwari vs State Of U.P. & Another
2012 Latest Caselaw 5559 ALL

Citation : 2012 Latest Caselaw 5559 ALL
Judgement Date : 8 November, 2012

Allahabad High Court

Trilok Chandra Tiwari vs State Of U.P. & Another on 8 November, 2012

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16205 of 2012
 

 
Petitioner :- Trilok Chandra Tiwari
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- R.K. Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the petitioner and the learned A.G.A.

This petition has been filed by the petitioner with a prayer to release the vehicle Tata Magic Chasis no. MAT 445123 CV80964 Engine No. 275IDI06JXYSK0304 detained at P.S. Rajatpur district Amroha.

The learned A.G.A. prays for and is granted 10 days time to file counter affidavit.

Put up on 22.11.2012.

Order Date :- 8.11.2012

N.A.

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