Ajay Gupta @ Anshu vs State Of U.P.
2014 Latest Caselaw 2235 ALL

Citation : 2014 Latest Caselaw 2235 ALL
Judgement Date : 9 June, 2014

Allahabad High Court

Ajay Gupta @ Anshu vs State Of U.P. on 9 June, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL REVISION No. - 247 of 2014
 

 
Revisionist :- Ajay Gupta @ Anshu
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Kirti Prakash Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State of U.P.

Sri Anurag Singh Chauhan and Smt. Shameem Jahan Advocates have filed their powers on behalf of the complainant. The same is taken on record.

Learned A.G.A. prays two weeks time for seeking instructions in the matter on the basis of criminal background of revisionist/appellant. The same is granted.

List on 19th June, 2014 showing the names of Sri Anurag Singh Chauhan and Smt. Shameem Jahan, as counsel for the complainant.

Order Date :- 9.6.2014

Monika

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