Gokul Tiwari & Ors. vs State Of U.P. Thru. The Prin. Secy. ...
2016 Latest Caselaw 3405 ALL

Citation : 2016 Latest Caselaw 3405 ALL
Judgement Date : 6 June, 2016

Allahabad High Court

Gokul Tiwari & Ors. vs State Of U.P. Thru. The Prin. Secy. ... on 6 June, 2016

Bench: Shabihul Hasnain, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- MISC. BENCH No. - 13525 of 2016
 

 
Petitioner :- Gokul Tiwari & Ors.
 
Respondent :- State Of U.P. Thru. The Prin. Secy. Home Deptt. & Ors.
 
Counsel for Petitioner :- Hom Narayan Awasthi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Ravindra Nath Mishra-II,J.

Heard Sri Hom Narayan Awasthi, learned counsel for petitioners and learned A.G.A. who prays for and is granted two weeks' time to file counter affidavit specifically stating therein about the recording of statement of the prosecutrix under Section 164 Cr.P.C.

Issue notice to opposite party no.3.

List in July, 2016.

Order Date :- 6.6.2016

Irfan

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