Anuj Kumar Tiwari @ Anuj Kumar ... vs The State Of U.P Thru Secy., Home ...
2015 Latest Caselaw 1538 ALL

Citation : 2015 Latest Caselaw 1538 ALL
Judgement Date : 29 July, 2015

Allahabad High Court

Anuj Kumar Tiwari @ Anuj Kumar ... vs The State Of U.P Thru Secy., Home ... on 29 July, 2015

Bench: Arvind Kumar Tripathi, Ranjana Pandya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- MISC. BENCH No. - 6696 of 2015
 

 
Petitioner :- Anuj Kumar Tiwari @ Anuj Kumar Tripathi
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Kapil Misra,S.M Royekwar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Mrs. Ranjana Pandya,J.

Learned A.G.A. prays for and is allowed two days' time to obtain instruction.

Put up before the Appropriate Court on 31.7.2015.

Till then, no coercive action shall be taken against the petitioner in Case Crime No.0097/2015 under section 3/7/25 Arms Act, 1959 & 120B I.P.C. PS.Maheshganj, Pratapgarh.

Order Date :- 29.7.2015

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