Shaukat Ali vs State Of U.P. And Others
2014 Latest Caselaw 116 ALL

Citation : 2014 Latest Caselaw 116 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Shaukat Ali vs State Of U.P. And Others on 24 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 63 of 2013
 

 
Applicant :- Shaukat Ali
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- R.K. Shukla,Ajay Kumar
 
Counsel for Opposite Party :- Govt. Advocate,Jai Singh Chandel
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

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

Summon the lower court's record within a period of six weeks from today.

List on 08.05.2014. In the meanwhile, learned A.G.A. may find out whether any Government Appeal against the impugned judgment has been filed or not.

Order Date :- 24.3.2014

Monika

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