Vindhyavasini Pandey vs The State Of U.P And Anr.
2015 Latest Caselaw 4450 ALL

Citation : 2015 Latest Caselaw 4450 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Vindhyavasini Pandey vs The State Of U.P And Anr. on 23 November, 2015

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- U/S 482/378/407 No. - 2303 of 2014
 

 
Applicant :- Vindhyavasini Pandey
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Sushil Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Gauri Shankar Shukla,Pradeep Kumar Shukla,Suresh Kumar Pandey
 

 
Hon'ble Bala Krishna Narayana,J.

Learned counsel for the respondent no. 2 prays for and is allowed a week's time to file supplementary affidavit to bring on record the application filed by the respondent no. 2 under Section 156(3) Cr.P.C.

List this case on 04.12.2015.

Interim order granted earlier shall continue till the next date of listing.

Order Date :- 23.11.2015

Faridul

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