Brijendra Kumar Misra vs State Of U.P.And 3 Ors.
2018 Latest Caselaw 1673 ALL

Citation : 2018 Latest Caselaw 1673 ALL
Judgement Date : 23 July, 2018

Allahabad High Court

Brijendra Kumar Misra vs State Of U.P.And 3 Ors. on 23 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 254 of 2005
 
Revisionist :- Brijendra Kumar Misra
 
Opposite Party :- State Of U.P.And 3 Ors.
 
Counsel for Revisionist :- Rakesh Kumar Tripathi,Prabhu Ranjan Tripathi
 
Counsel for Opposite Party :- Govt.Advocate,Sampurnanand,Wasim Ahmad
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Prabhu Ranjan Tripathi, learned counsel for the revisionist, learned Additional Government Advocate Sri Aniruddha Singh and Sri Wasim Ahmad, learned counsel for the opposite party Nos.2 to 4.

Sri Prabhu Ranjan Tripathi, learned counsel for the revisionist, has concluded his arguments.

List this case on 03.08.2018 along with Criminal Revision No.366 of 2005; State of U.P. vs. Kanhaiya Lal Tiwari.

On the said date, learned Additional Government Advocate and Sri Wasim Ahmad shall submit their respective arguments.

Order Date :- 23.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]