Bajrangi vs State Of U.P. And 7 Others
2017 Latest Caselaw 4448 ALL

Citation : 2017 Latest Caselaw 4448 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Bajrangi vs State Of U.P. And 7 Others on 14 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Cr. Misc. Recall / Restoration Application No. 293665 of 2015.
 
in
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 2383 of 2014
 

 
Petitioner :- Bajrangi
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Jokhan Prasad,Afshan Shafaut,Mohd.M.Khan
 
Counsel for Respondent :- Govt. Advocate,Rajesh Kumar Mishra
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioner, learned A.G.A. as well as learned counsel for the respondent no. 4 to 8 and perused the record.

Cause shown is sufficient. The Recall / Restoration application is allowed and the order dated 21.8.2015 is recalled. The writ petition is restored to its original number.

List after two weeks.

Order Date :- 14.9.2017

Gss

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