Anand Kumar Gupta And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 2611 ALL

Citation : 2014 Latest Caselaw 2611 ALL
Judgement Date : 7 July, 2014

Allahabad High Court

Anand Kumar Gupta And Anr. vs The State Of U.P Thru Secy., Home ... on 7 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 655 of 2014
 

 
Petitioner :- Anand Kumar Gupta And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Rajiva Dubey
 
Counsel for Respondent :- Govt. Advocate,Santosh Kumar Yadav,Sunil Kumar Maurya
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard Sri Rajiv Dubey, learned counsel for the petitioners and learned A.G.A.

This recall application has become infractuous because in the present case charge sheet has been submitted.

Accordingly it is dismissed.

Order Date :- 7.7.2014

RPD

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