Rakesh Singh vs State Of U.P. & Anr.
2017 Latest Caselaw 1524 ALL

Citation : 2017 Latest Caselaw 1524 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Rakesh Singh vs State Of U.P. & Anr. on 31 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3797 of 2017
 

 
Applicant :- Rakesh Singh
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Applicant :- Kapil Gupta,Divya Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Issue notice to State returnable on 20th July, 2017.

Meanwhile, further proceedings shall remain stayed. As one of the accused as already been discharged by learned Judge.

Further Order

The aforesaid order shall stand vacated. The file was given for perusal to the learned Advocate for the petitioner, the file is missing. Either within a week he may reconstruct the file or Office may search out the same.

List on 8th June, 2017 for further hearing. It shall not be treated as tide up or part heard to this Bench.

Order Date :- 31.5.2017

Mukesh

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