Aqeel Ahmad Khan vs State Of U.P.& Another.
2018 Latest Caselaw 3670 ALL

Citation : 2018 Latest Caselaw 3670 ALL
Judgement Date : 14 November, 2018

Allahabad High Court

Aqeel Ahmad Khan vs State Of U.P.& Another. on 14 November, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 3 of 2002
 
Revisionist :- Aqeel Ahmad Khan
 
Opposite Party :- State Of U.P.& Another.
 
Counsel for Revisionist :- Abdul Rafey Siddiqui
 
Counsel for Opposite Party :- Govt.Advocate,I.B.Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Abdul Rafey Siddiqui, learned counsel for the revisionist and Sri Aniruddha Singh, learned Additional Government Advocate-I.

List / put up this case on 16.11.2018.

It has been informed at the bar that at present Sri I.B. Singh, learned Senior Advocate is not the counsel for the Narcotics Department.

Therefore, the learned Additional Government Advocate-I shall inform the learned counsel for the Narcotics Department about the date fixed so that the counsel for the Narcotics Department may put in appearance on the said date.

Order Date :- 14.11.2018

Suresh/

[Rajesh Singh Chauhan,J.]