Mujahid @ Guddu vs State Of U.P.
2015 Latest Caselaw 1752 ALL

Citation : 2015 Latest Caselaw 1752 ALL
Judgement Date : 10 August, 2015

Allahabad High Court

Mujahid @ Guddu vs State Of U.P. on 10 August, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 2454 of 2015
 

 
Revisionist :- Mujahid @ Guddu
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Mohammad Khalid-I
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Mohammad Khalid-I, learned counsel for the revisionist and Sri R.K.Maurya, learned A.G.A. for the State.

As prayed, learned A.G.A. is allowed two weeks time to file counter affidavit in the matter.

List thereafter.

Order Date :- 10.8.2015

Ashish Pd.

Download the LatestLaws.com Mobile App