Santosh Kumar Dixit vs State Of U.P.
2016 Latest Caselaw 3471 ALL

Citation : 2016 Latest Caselaw 3471 ALL
Judgement Date : 9 June, 2016

Allahabad High Court

Santosh Kumar Dixit vs State Of U.P. on 9 June, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 1747 of 2016
 

 
Revisionist :- Santosh Kumar Dixit
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Chandra Narayan Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar, J.

This revision has been filed against the order dated 12.05.2016 passed by Additional District Session Judge, Court No. 14, Kanpur Nagar, in Case Crime No. 186 of 2015 (Santosh Kumar Dixit Vs. State of U.P. and another).

It has been stated by the learned counsel for the revisionist that complainant has not been made as party in this case and he is ready to make him party. He is permitted to make necessary amendment array of the party.

Necessary correction be made.

Sri Rajeev Kumar Sonkar, Advocate, filed today his Vakalatnama on behalf of complainant, which is taken on record.

Order Date :- 09.06.2016.

Vinod.

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