Raj Kumar Sharma vs State Of U.P. And 4 Others
2014 Latest Caselaw 270 ALL

Citation : 2014 Latest Caselaw 270 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Raj Kumar Sharma vs State Of U.P. And 4 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. - 23 of 2014
 

 
Applicant :- Raj Kumar Sharma
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Applicant :- Sudhir Dixit,Krishna Srivastava,Smt. Richa Dixit
 
Counsel for Opposite Party :- Govt. Advocate,Apul Misra
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the appellant, learned A.G.A. for the State of U.P. and Sri Apul Misra, counsel for the accused respondents.

Learned A.G.A. files the counter affidavit. Learned counsel for the appellant prays for and is granted ten days time to file its rejoinder affidavit.

It is reported that due to inadvertent mistake in the order dated 5.2.2014, it was directed that this case be listed with criminal revision no. 1984/2011, in fact the correct number of criminal revision is 1984/2010.

List along with the record of connected criminal revision no. 1984/2010 on 22.4.2014.

Order Date :- 27.3.2014

Monika