Bijendra Pratap Bharti vs State Of U.P. And 5 Others
2016 Latest Caselaw 1909 ALL

Citation : 2016 Latest Caselaw 1909 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Bijendra Pratap Bharti vs State Of U.P. And 5 Others on 26 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16601 of 2016
 

 
Petitioner :- Bijendra Pratap Bharti
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Janardan
 
Counsel for Respondent :- C.S.C.,Nisheeth Yadav
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel appears for respondent nos. 1, 2, 3, 4 and 5 while Sri Nisheeth Yadav as put in appearance on behalf of respondent no. 6.

As prayed by them, six weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List in the week commencing 11.07.2016.

Learned Counsel for the petitioner has placed reliance on a judgment in the case of Commissioner of Police and others v. Sandeep Kumar, (2011) 4 SCC 644, and Ram Kumar v. State of U.P. and others, 2011 (4) ESC 634 (SC).

Till the next date of listing, no fresh appointment shall be made.

Order Date :- 26.4.2016