Sandeep Jaiswal vs State Of U.P. & Another
2015 Latest Caselaw 1946 ALL

Citation : 2015 Latest Caselaw 1946 ALL
Judgement Date : 24 August, 2015

Allahabad High Court

Sandeep Jaiswal vs State Of U.P. & Another on 24 August, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3209 of 2013
 

 
Petitioner :- Sandeep Jaiswal
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Santosh Kumar Dubey,Anand Prakash Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Sri Ashok Kumar, learned counsel for the petitioner submits that against the orders impugned in the present writ petition, an appeal would lie under Section 18 of the Gangster Act.

In this view of the matter, the writ petition is dismissed as not maintainable.

The office is directed to return certified copy of the orders after retaining a xerox copy thereof.

Order Date :- 24.8.2015

Ashish Pd.

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