Moinuddin vs State Of U.P. And Anr.
2014 Latest Caselaw 324 ALL

Citation : 2014 Latest Caselaw 324 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Moinuddin vs State Of U.P. And Anr. on 28 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. - 163 of 2014
 

 
Applicant :- Moinuddin
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Shahroze Khan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 14.05.2014. 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 :- 28.3.2014

Monika

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