Satish Kumar vs State Of U.P. And Others
2014 Latest Caselaw 259 ALL

Citation : 2014 Latest Caselaw 259 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Satish Kumar vs State Of U.P. And Others on 27 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION DEFECTIVE U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 155 of 2012
 

 
Applicant :- Satish Kumar
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- R.P. Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Learned counsel for the appellant is not present.

Heard learned A.G.A. for the State of U.P.

It is a case in which a controversy with regard to maintainability of the appeal under the proviso of section 372 Cr.P.C. is involved.

List peremptorily on 22.04.2014.

Order Date :- 27.3.2014

Monika

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