Ram Het vs State Of U.P. & 2 Others
2015 Latest Caselaw 880 ALL

Citation : 2015 Latest Caselaw 880 ALL
Judgement Date : 11 June, 2015

Allahabad High Court

Ram Het vs State Of U.P. & 2 Others on 11 June, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CRIMINAL REVISION No. - 325 of 2015
 

 
Revisionist :- Ram Het
 
Opposite Party :- State Of U.P. & 2 Others
 
Counsel for Revisionist :- Rehan Ahmad Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State of U.P.

Learned counsel for the revisionist submits that during the month of June, 2015, this petition becomes infructuous by time barred, therefore, same has been filed during vacation.

Issue notice to the opposite party no. 2, returnable at an early date.

Necessary steps be taken within a week.

List in the 2nd week of July, 2015.

Order Date :- 11.6.2015

Monika

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