Kamlesh Kumar vs State Of U.P. And Another
2014 Latest Caselaw 6890 ALL

Citation : 2014 Latest Caselaw 6890 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Kamlesh Kumar vs State Of U.P. And Another on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51577 of 2014
 

 
Petitioner :- Kamlesh Kumar
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Kalyan Sundaram Srivastav,Shailendra Kumar Bharti
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The Inspector General of Police, Lucknow Range, Lucknow (Respondent no. 2) is directed to decide the revision of the petitioner dated 04.06.2014 which is pending before him arising out of the appellate order dated 12.05.2014 and punishment order dated 25.08.2007 relating to the petitioner, within a period of three months from the date of receipt of certified copy of this order before him.

With the aforesaid observations, the writ petition is disposed of.

Order Date :- 23.9.2014

SKS

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