Raghvendra Singh vs State Of U.P. And Another
2014 Latest Caselaw 8847 ALL

Citation : 2014 Latest Caselaw 8847 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Raghvendra Singh vs State Of U.P. And Another on 19 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 20247 of 2014
 

 
Petitioner :- Raghvendra Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- S.K. Dubey,Hemant Kumar Dubey
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of respondent no.1 State of U.P.

Issue notice to respondent no.2.

Steps be taken within ten days.

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

List on 13.2.2015 for hearing.

Till the next date of listing, further proceeding of Case No.791 of 2014 (State Vs. Madhav Singh and others), under section 340 Cr.P.C. pending in the Court of IInd Additional Civil Judge (Junior Division) Kasiya, Kushinagar shall remain stayed.

Order Date :- 19.11.2014

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