Santosh & Another vs State Of U.P.
2014 Latest Caselaw 2313 ALL

Citation : 2014 Latest Caselaw 2313 ALL
Judgement Date : 16 June, 2014

Allahabad High Court

Santosh & Another vs State Of U.P. on 16 June, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- CRIMINAL REVISION No. - 257 of 2014
 

 
Revisionist :- Santosh & Another
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Amitabh Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice for opposite party.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List after expiry of the aforesaid period for hearing.

Heard learned counsel for the revisionist on application for interim relief.

Till the next date of listing, summoning order passed under section 319 Cr.P.C. shall remain stayed.

Order Date :- 16.6.2014

R.U.

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