Chhotey Lal vs State Of U.P. & 3 Others
2017 Latest Caselaw 6603 ALL

Citation : 2017 Latest Caselaw 6603 ALL
Judgement Date : 9 November, 2017

Allahabad High Court

Chhotey Lal vs State Of U.P. & 3 Others on 9 November, 2017

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CRIMINAL REVISION No. - 1150 of 2017
 

 
Revisionist :- Chhotey Lal
 
Opposite Party :- State Of U.P. & 3 Others
 
Counsel for Revisionist :- Santosh Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for revisionist and perused the record.

The revisionist aggrieved by the rejection of application filed under Section 156(3) Cr.P.C.

Issue notice to the opposite parties no. 3 and 4 returnable at an early date.

List after service of notice.

Order Date :- 9.11.2017

psd

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