Pankaj Rastogi And 5 Others vs State Of U.P. And 3 Others
2018 Latest Caselaw 3617 ALL

Citation : 2018 Latest Caselaw 3617 ALL
Judgement Date : 13 November, 2018

Allahabad High Court

Pankaj Rastogi And 5 Others vs State Of U.P. And 3 Others on 13 November, 2018

Bench: Ram Surat (Maurya), Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 31643 of 2018
 

 
Petitioner :- Pankaj Rastogi And 5 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Gautam Baghel
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Hon'ble Bachchoo Lal,J.

Sri Mohammad Afzal, learned counsel states that he has telephonic instruction on behalf of Rajiv Gupta informant. He requests that the case may be taken up day after tomorrow so that he may be able to receive proper instruction.

Put up on 16.11.2018 as fresh. Till then the petitioners shall not be arrested in Case Crime No. 564 of 2018, under section 408, 420, 468, 471 IPC, P.S. Chandausi, District Bheem Nagar.

Order Date :- 13.11.2018

Masarrat

Download the LatestLaws.com Mobile App