Mohd.Sharif vs State Of U.P.
2017 Latest Caselaw 2059 ALL

Citation : 2017 Latest Caselaw 2059 ALL
Judgement Date : 7 July, 2017

Allahabad High Court

Mohd.Sharif vs State Of U.P. on 7 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CRIMINAL REVISION No. - 338 of 2003
 

 
Revisionist :- Mohd.Sharif
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Aneeta Singh,Asim K Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Vivek Chaudhary,J.

By order dated 05.01.2017 the District Judge was required to make inquiry regarding juvenile status of the revisionist. The report has not yet come.

Let a reminder be sent for summoning the report.

Order Date :- 7.7.2017

psd

(Vivek Chaudhary,J.)

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