Santosh Kolanki vs State Of U.P.
2016 Latest Caselaw 7196 ALL

Citation : 2016 Latest Caselaw 7196 ALL
Judgement Date : 24 November, 2016

Allahabad High Court

Santosh Kolanki vs State Of U.P. on 24 November, 2016

Bench: Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 1948 of 2002
 

 
Revisionist :- Santosh Kolanki
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Apul Misra,G.S.Gupta,G.S.Mishra,P.N. Misra
 
Counsel for Opposite Party :- Govt. Advocate,Puneet Mishra,Puneet Srivastava
 
Hon'ble Satya Narain Agnihotri, J.

List revised.

Sri Pankaj Kumar, Advocate, holding brief of Sri Hemendra Pratap Singh, learned counsel for the revisionist prays for and is granted a week's time to argue the case.

List in the next cause list.

Order Date :- 24.11.2016.

Vinod.

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