Chakra Pal Singh vs State Of U.P. Through Secretary ...
2017 Latest Caselaw 3743 ALL

Citation : 2017 Latest Caselaw 3743 ALL
Judgement Date : 28 August, 2017

Allahabad High Court

Chakra Pal Singh vs State Of U.P. Through Secretary ... on 28 August, 2017

Bench: Ramesh Sinha, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL REVISION No. - 140 of 2009
 

 
Revisionist :- Chakra Pal Singh
 
Opposite Party :- State Of U.P. Through Secretary Lhome Lucknow
 
Counsel for Revisionist :- Nagendra Mohan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard learned counsel for the parties.

Since the Government appeal against the impugned judgment and order dated 16.3.2009 passed in S.T.No.299 of 2006 and S.T.No.300 of 2006 by the learned Addl.Sesions JUdge, FTC, Court No.3, Unnao has been admitted, the present criminal revision is also admitted.

Issue notice to the revisionist returnable within six weeks.

List this revision on 30.10.2017

(Rekha Dikshit,J.) (Ramesh Sinha,J.)

Order Date :- 28.8.2017

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