Narendra Kumar Alias Gore (Minor) vs State Of U.P. And Another
2014 Latest Caselaw 9588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL REVISION No. - 3699 of 2014
 

 
Revisionist :- Narendra Kumar Alias Gore (Minor)
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Ram Lakhan Deobanshi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Karuna Nand Bajpayee,J.

Heard learned counsel for the applicant as well as learned AGA for the State and perused the record.

Contentions raised by the learned counsel for the applicant require detailed hearing on law and facts both.

Notice on behalf of opposite party No.1 has been accepted by learned AGA.

Issue notice to the opposite party no.2 returnable within four weeks.

Opposite party no.2 may file counter affidavit within four weeks after the service. Learned AGA may also file counter affidavit within the same period. Rejoinder affidavit may be filed within two weeks thereafter.

List this matter after expiry of the aforesaid period before the appropriate bench.

Order Date :- 4.12.2014

Hsc/