Akhilesh Kumar Bharti vs State Of U.P. And Anr.
2017 Latest Caselaw 595 ALL

Citation : 2017 Latest Caselaw 595 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Akhilesh Kumar Bharti vs State Of U.P. And Anr. on 12 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL REVISION No. - 1894 of 2013
 

 
Revisionist :- Akhilesh Kumar Bharti
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- P.K. Singh,Suraj Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,J.P.Rai,Kalindra Kumar Rai
 

 
Hon'ble Daya Shankar Tripathi,J.

List has been revised.

Learned counsel for the revisionist is present. No one has appeared on behalf of opposite party No.2.

On request made by learned counsel for the revisionist, the case is being passed over for the day, as he has mentioned that this case is part heard on 03.05.2017.

List in the next cause list.

Order Date :- 12.5.2017

atul

Download the LatestLaws.com Mobile App