Hari Shankar Sharma And Another vs State Of U.P. And 3 Ors
2015 Latest Caselaw 2870 ALL

Citation : 2015 Latest Caselaw 2870 ALL
Judgement Date : 1 October, 2015

Allahabad High Court

Hari Shankar Sharma And Another vs State Of U.P. And 3 Ors on 1 October, 2015

Bench: Bala Krishna Narayana, Vijay Lakshmi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 24173 of 2015
 

 
Petitioner :- Hari Shankar Sharma And Another
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Ajay Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Mrs. Vijay Lakshmi,J.

It appears that this writ petition which has been filed by the petitioners challenging the F.I.R. which apart from the other sections is also under Section 307 I.P.C. which is punishable with life has been wrongly listed before this Court today.

Put up as fresh on 05.10.2015 before the appropriate Court.

Order Date :- 1.10.2015

M/A.

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