Maulana Qutubuddin Qadri vs The State Of U.P.
2018 Latest Caselaw 3350 ALL

Citation : 2018 Latest Caselaw 3350 ALL
Judgement Date : 25 October, 2018

Allahabad High Court

Maulana Qutubuddin Qadri vs The State Of U.P. on 25 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 212 of 2005
 
Revisionist :- Maulana Qutubuddin Qadri
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- Z.Jilani,Abdul Rafey Siddiqui
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Abdul Rafey Siddiqui, learned counsel for the revisionist is reported to be unwell, therefore, the case is adjourned for today.

List in the week commencing 12.11.2018.

The order-sheet reveals that the adjournment is being sought on behalf of the revisionist from September, 2017 for one reason or the other.

This criminal revision is of the year 2005, therefore, it shall not be adjourned on the next date and it shall be decided on the basis of the records and also on the basis of the arguments of learned Additional Government Advocate.

Order Date :- 25.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]