Bodhan Singh And Others vs State Of U.P. And Others
2012 Latest Caselaw 4916 ALL

Citation : 2012 Latest Caselaw 4916 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Bodhan Singh And Others vs State Of U.P. And Others on 8 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2971 of 2005
 

 
Petitioner :- Bodhan Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Durga Singh,C.K.Rai,Faujdar Rai
 
Respondent Counsel :- Govt.Advocate,S K Misra
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list. None is present for the revisionists.

Learned counsel for the private opposite parties is present. He states that earlier on last three occasions, the case was passed-over on the request or illness of the learned counsel for the revisionists.

List on 5.12.2012 peremptorily.

Interim order dated 30.6.2005 is vacated.

Order Date :- 8.10.2012

Hasnain

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