Sunil Kumar Singh vs State Of U.P.
2012 Latest Caselaw 4740 ALL

Citation : 2012 Latest Caselaw 4740 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Sunil Kumar Singh vs State Of U.P. on 3 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 1849 of 2006
 

 
Petitioner :- Sunil Kumar Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Raj Narayan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

As prayed by learned counsel for the revisionist, two weeks time is allowed to file supplementary affidavit.

Learned AGA shall also seek instruction as to whether any proceedings under Section 14 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 in respect of the vehicle for the release of which this revision has been filed are pending or concluded in the Court of District Magistrate, Allahabad.

List on 29.10.2012.

Order Date :- 3.10.2012

Hasnain

Download the LatestLaws.com Mobile App