Ashok And Another vs State Of U.P.
2014 Latest Caselaw 2954 ALL

Citation : 2014 Latest Caselaw 2954 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Ashok And Another vs State Of U.P. on 11 July, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 57
 

 
Case :- CRIMINAL REVISION No. - 3425 of 2006
 

 
Revisionist :- Ashok And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Mohit Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri Mohit Singh, learned counsel for the revisionists and learned A.G.A. for the State.

Compliance report of the order dated 1.5.2014 is still awaited.

Office is directed to issue reminder to Chief Judicial Magistrate, Moradabad for submitting his report on or before 22nd August, 2014.

List on 22nd August, 2014.

In case any revisionist is reported to be died, C.J.M. Moradabad is further directed to submit his report after holding proper inquiry or or before the date fixed.

Order Date :- 11.7.2014

Monika

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