Shamsul Aafaq vs State Of U.P. And 7 Others
2017 Latest Caselaw 1288 ALL

Citation : 2017 Latest Caselaw 1288 ALL
Judgement Date : 26 May, 2017

Allahabad High Court

Shamsul Aafaq vs State Of U.P. And 7 Others on 26 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL REVISION No. - 3464 of 2014
 

 
Revisionist :- Shamsul Aafaq
 
Opposite Party :- State Of U.P. And 7 Others
 
Counsel for Revisionist :- Ajatshatru Pandey,Anoop Kumar Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Daya Shankar Tripathi,J.

Learned counsel for the revisionist prays for and is granted a week's time to take steps for service of notice on opposite party Nos.2 to 8.

Issue notice to opposite party Nos.2 to 8, returnable within four weeks.

List on the date mentioned in the notice.

Order Date :- 26.5.2017

atul

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