Chandra Shekhar And Another vs State Of U.P. And 3 Others
2015 Latest Caselaw 2750 ALL

Citation : 2015 Latest Caselaw 2750 ALL
Judgement Date : 28 September, 2015

Allahabad High Court

Chandra Shekhar And Another vs State Of U.P. And 3 Others on 28 September, 2015

Bench: Bala Krishna Narayana, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 23044 of 2015
 

 
Petitioner :- Chandra Shekhar And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- C.B. Dhar Dubey
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Vijay Prakash Pathak,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 467 I.P.C. which is punishable with life imprisonment has been wrongly listed before this Court today.

Put up as fresh on 29.09.2015 before the appropriate Court.

Case is released.

Order Date :- 28.9.2015

M/A.

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