Anil Kumar Tiwari vs State Of U.P. And 5 Ors.
2014 Latest Caselaw 883 ALL

Citation : 2014 Latest Caselaw 883 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

Anil Kumar Tiwari vs State Of U.P. And 5 Ors. on 15 April, 2014

Bench: Sheo Kumar Singh, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 374 of 2014
 

 
Appellant :- Anil Kumar Tiwari
 
Respondent :- State Of U.P. And 5 Ors.
 
Counsel for Appellant :- R.K. Singh Baghel
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Vivek Kumar Birla,J.

After hearing learned counsel for the appellant we are satisfied that there is no error in the judgment assailed in this appeal.

Appellant has been rightly held to have no locus.

In view of the aforesaid, it is for the appellant to take recourse as permitted in law for which no direction is required to be given.

So far imposition of cost of Rs.2000/= is concerned, we direct that it will not be recovered.

With the aforesaid modification, this appeal is dismissed.

Order Date :- 15.4.2014

M.A.A.

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