Dalvir Singh vs State Of U.P. And 5 Others
2014 Latest Caselaw 329 ALL

Citation : 2014 Latest Caselaw 329 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Dalvir Singh vs State Of U.P. And 5 Others 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. - 162 of 2014
 

 
Applicant :- Dalvir Singh
 
Opposite Party :- State Of U.P. And 5 Others
 
Counsel for Applicant :- Dharmendra Singhal
 
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 :-

Order Date :- 28.3.2014

Monika

Download the LatestLaws.com Mobile App