Lal Mohammad vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3939 ALL

Citation : 2014 Latest Caselaw 3939 ALL
Judgement Date : 2 August, 2014

Allahabad High Court

Lal Mohammad vs The State Of U.P Thru Secy., Home ... on 2 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 3539 of 2014
 

 
Petitioner :- Lal Mohammad
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- V.P Mishra,Anuj Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

It has been submitted by the learned counsel for the petitioner that missing girl has not been recovered.

Learned AGA prays for and is granted ten days' time to seek instruction.

List on 14.8.2014.

Order Date :- 2.8.2014

GSY

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