Hanuman Prasad And 4 Ors. vs State Of U.P.
2018 Latest Caselaw 1506 ALL

Citation : 2018 Latest Caselaw 1506 ALL
Judgement Date : 12 July, 2018

Allahabad High Court

Hanuman Prasad And 4 Ors. vs State Of U.P. on 12 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 115 of 2004
 
Revisionist :- Hanuman Prasad And 4 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Mohd.Abid Ali,Mohd. Abid Ali
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Ms. Atiya Ali, Advocate holding brief of Mohd. Abid Ali, learned counsel for the revisionists and the learned Additional Government Advocate.

On the request of the learned Additional Government Advocate, ten days' time is granted to seek complete instructions in the matter more particularly with respect to status of Case Crime No.476 of 2002.

List this case on 24.07.2018. On the said date, the aforesaid case shall be heard finally and shall not be adjourned.

Order Date :- 12.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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