Hemraj Sharma vs State Of U.P. And 2 Ors
2018 Latest Caselaw 3258 ALL

Citation : 2018 Latest Caselaw 3258 ALL
Judgement Date : 12 October, 2018

Allahabad High Court

Hemraj Sharma vs State Of U.P. And 2 Ors on 12 October, 2018

Bench: Pritinker Diwaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- APPLICATION U/S 482 No. - 35767 of 2018
 
Applicant :- Hemraj Sharma
 
Opposite Party :- State Of U.P. And 2 Ors
 
Counsel for Applicant :- Akash Gupta,Arpit Agarwal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pritinker Diwaker,J.

Heard learned counsel for the applicant and Mr. Amit Sinha, learned A.G.A. for the respondent nos.1 and 2.

State counsel is directed to file counter affidavit within three weeks.

List this case on 29th October, 2018 before the appropriate Court.

Till the next date of hearing, no coercive steps shall be taken against the applicant and on the same side, the applicant shall also not indulge himself in any illegal activities. If the applicant indulges in any illegal activities, the authority would be at liberty to take appropriate action against him in accordance with law.

Order Date :- 12.10.2018

Ajeet