Rakesh Kumar Baghel vs State Of Up And Another
2018 Latest Caselaw 4114 ALL

Citation : 2018 Latest Caselaw 4114 ALL
Judgement Date : 4 December, 2018

Allahabad High Court

Rakesh Kumar Baghel vs State Of Up And Another on 4 December, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 43700 of 2018
 

 
Applicant :- Rakesh Kumar Baghel
 
Opposite Party :- State Of Up And Another
 
Counsel for Applicant :- Kandarp Srivastava,Kaustubh Srivastava
 
Counsel for Opposite Party :- G.A.,Saurabh Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned Advocate shall file his Vakalatnama in the Office within two days.

The parties shall remain present on 12.12.2018 so as to testify whether the compromise has taken place or not. The Section 307 IPC is also involved which is a noncompoundable offence.

List on 12.12.2018 at 2.00 p.m.

Order Date :- 4.12.2018

Mukesh

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