Pushpendra & Others vs State Of U.P. & Another
2012 Latest Caselaw 4890 ALL

Citation : 2012 Latest Caselaw 4890 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Pushpendra & Others vs State Of U.P. & Another on 8 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 661 of 2010
 

 
Petitioner :- Pushpendra & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- V.B. Singh,Manvendra Nath Singh
 
Respondent Counsel :- Govt. Advocate,Anurag Pathak,Jagdish Singh Sengar
 

 
Hon'ble Yogesh Chandra Gupta,J.

As prayed by learned counsel for the revisionists, a week's time is allowed to enable him to file supplementary affidavit annexing there with the other material collected by the Investigating Officer during investigation.

List on 19.10.2012.

It is made clear that the case shall not be adjourned any further on any ground whatsoever.

Interim order, if any, shall continue till the date fixed.

Order Date :- 8.10.2012

Hasnain

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