Rohit Singh & 2 Others vs The State Of U.P. & Another
2017 Latest Caselaw 3525 ALL

Citation : 2017 Latest Caselaw 3525 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Rohit Singh & 2 Others vs The State Of U.P. & Another on 23 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2421 of 2017
 

 
Revisionist :- Rohit Singh & 2 Others
 
Opposite Party :- The State Of U.P. & Another
 
Counsel for Revisionist :- Vijendra Pal Singh,Smt. Krishna Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of revisionists be taken on record.

Heard learned counsel for the revisionists, learned A.G.A. for the State and perused the record.

Learned A.G.A. has accepted notice on behalf of State.

Issue notice to the opp. party no. 2 returnable at an early date.

List on 23.10.2017.

Order Date :- 23.8.2017

Gss

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