Smt. Nahid Shamsi vs State Of U.P. And Anr.
2015 Latest Caselaw 1520 ALL

Citation : 2015 Latest Caselaw 1520 ALL
Judgement Date : 28 July, 2015

Allahabad High Court

Smt. Nahid Shamsi vs State Of U.P. And Anr. on 28 July, 2015

Bench: Bharat Bhushan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- CRIMINAL REVISION No. - 1651 of 2011
 

 
Revisionist :- Smt. Nahid Shamsi
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Ikram Ahmad
 
Counsel for Opposite Party :- Govt. Advocate,Amit Kumar Singh
 

 
Hon'ble Bharat Bhushan,J.

Sri Shamshuzzaman, Advocate, holding brief of Sri Ikran Ahmad, counsel for the revisionist and AGA are present.

On the request of counsel for the revisionist, list in the next cause list.

Order Date :- 28.7.2015

SU.

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