Smt. Shewta Suri And Anr. vs State Of U.P. And Anr.
2016 Latest Caselaw 1764 ALL

Citation : 2016 Latest Caselaw 1764 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

Smt. Shewta Suri And Anr. vs State Of U.P. And Anr. on 22 April, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 4815 of 2011
 

 
Revisionist :- Smt. Shewta Suri And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Ekansh Varma,Sumit Jaiswal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

Supplementary affidavit filed today on behalf of appellant is taken on record.

Sri S.N Singh, learned counsel for opposite party prays for and is granted a week's time to file counter affidavit.

Put up on 02nd May, 2016.

Order Date :- 22.4.2016

Vinod.

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