Anis Uddin vs State Of U.P. And 2 Others
2014 Latest Caselaw 277 ALL

Citation : 2014 Latest Caselaw 277 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Anis Uddin vs State Of U.P. And 2 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. - 24 of 2014
 

 
Applicant :- Anis Uddin
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- S.S. Shah
 
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.

It is reported that notices have been served on the accused respondents, but no counter affidavit has been filed on his behalf.

List peremptorily on 22.4.2014.

Order Date :- 27.3.2014

Monika

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