Suresh Chand Sharma vs State Of U.P. And Another
2016 Latest Caselaw 7354 ALL

Citation : 2016 Latest Caselaw 7354 ALL
Judgement Date : 1 December, 2016

Allahabad High Court

Suresh Chand Sharma vs State Of U.P. And Another on 1 December, 2016

Bench: Alok Kumar Mukherjee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- APPLICATION U/S 482 No. - 36302 of 2014
 

 
Applicant :- Suresh Chand Sharma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashish Kumar Srivastava
 
Counsel for Opposite Party :- Govt .Advocate,Anoop Trivedi
 
Hon'ble Alok Kumar Mukherjee, J.

Sri Ashish Kumar Srivastava, learned counsel for the applicant, Sri Surya Prakash, Advocate, holding brief of Sri Anoop Trivedi, counsel for opposite party no. 2, are present.

Sri Ashish Kumar Srivastava, learned counsel for the applicant, prays for and granted three weeks' time to file rejoinder affidavit. He is also directed to annex a certified copy of the statements recorded under Section 161 Cr.P.C of all the witnesses in Case Crime No. 72 of 2014, Police Station - Vijay Nagar, District ? Ghaziabad, with the rejoinder affidavit on the next date of listing.

List on 11th January, 2017.

Order Date :- 01.12.2016.

Vinod.