Smt. Savita vs State Of U.P.
2018 Latest Caselaw 580 ALL

Citation : 2018 Latest Caselaw 580 ALL
Judgement Date : 16 May, 2018

Allahabad High Court

Smt. Savita vs State Of U.P. on 16 May, 2018

Bench: Shashi Kant Gupta, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL APPEAL No. - 7514 of 2017
 

 
Appellant :- Smt. Savita
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ajay Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Bachchoo Lal,J.

In pursuance of the order dated 10.4.2018 passed by this court, a personal affidavit/ explanation has been filed by Sri Raj Beer Singh, presently posted as the District Judge, Bareilly.

As prayed by Sri Sudhir Mehrotra, learned counsel appearing on behalf of the deponent Raj Beer Singh, one week's time further granted to file a better affidavit.

List on 29.5.2018.

Order Date :- 16.5.2018

Gss

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