Shyamdhari Rajbhar @ Chaudhary vs State Of U.P. And Another
2014 Latest Caselaw 8737 ALL

Citation : 2014 Latest Caselaw 8737 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Shyamdhari Rajbhar @ Chaudhary vs State Of U.P. And Another on 17 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 3221 of 2014
 

 
Revisionist :- Shyamdhari Rajbhar @ Chaudhary
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Shashi Shekhar Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of opposite party no.1 for State of U.P.

Issue notice to opposite party no.2.

Steps be taken within a week.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List 2.2.2015 for hearing.

Till next date of listing, operation of the impugned order dated 4.9.2014 passed by Additional Sessions Judge/Special Judge S.C./S.T. Act, Varanasi shall remain stayed.

Order Date :- 17.11.2014

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