Jagdish vs The State Of U.P.
2017 Latest Caselaw 2061 ALL

Citation : 2017 Latest Caselaw 2061 ALL
Judgement Date : 7 July, 2017

Allahabad High Court

Jagdish vs The 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. - 416 of 2002
 

 
Revisionist :- Jagdish
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- A.Rafeeque,Lalla Ji Maurya
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Vivek Chaudhary,J.

Let a report be called for from the Jail Superintendent, District Jail, Sitapur regarding sentence of revisionist Jagdish be summoned through Chief Judicial Magistrate, Sitapur.

List thereafter.

Order Date :- 7.7.2017

psd

(Vivek Chaudhary,J.)

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