Tazim vs State Of U.P. And Another
2014 Latest Caselaw 9258 ALL

Citation : 2014 Latest Caselaw 9258 ALL
Judgement Date : 26 November, 2014

Allahabad High Court

Tazim vs State Of U.P. And Another on 26 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 3370 of 2014
 

 
Revisionist :- Tazim
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Amit Daga
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Connect it with Criminal Revision No.3369 of 2014.

Affidavit filed today is taken on record.

Heard learned counsel for revisionist.

Issue notice.

Notice for opposite party no.1 State of U.P. was accepted by learned A.G.A.

Notice shall be sent to opposite party no. 2.

Steps be taken within ten days.

List on 25.2.2015 for hearing alongwith connected revision.

Till next date of listing, further proceedings of S.T. No.1125 of 2002 (State of U.P. Vs. Firoz and others), under sections 147, 307, 452, 323, 506 I.P.C., Police Station Kotwali Nagar, District Muzaffarnagar arising out of Case Crime No.45 of 2001 pending in the court of learned Additional District and Session Judge, Court No.11, Muzaffarnagar shall remain stayed.

Order Date :- 26.11.2014