Ravindra Narain Mishra & Others vs State Of U.P. & Others
2018 Latest Caselaw 3379 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 11183 of 2010
 

 
Petitioner :- Ravindra Narain Mishra & Others
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Sanjay Kumar Singh,Daya Shanker Mishra,Devendra Singh
 
Counsel for Respondent :- Govt. Advocate,Vinod Kumar Singh 
 
and
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5697 of 2011
 

 
Applicant :- Ved Prakash Mishra
 
Opposite Party :- Shri S.P.Gupta,(Senior Sub-Inspector) And Another
 
Counsel for Applicant :- Sanjay Kumar Singh
 
Counsel for Opposite Party :- S.C.,Anil Kumar Bajpai,M.K. Gupta
 
and
 
Case :- APPLICATION U/S 482 No. - 20784 of 2014
 

 
Applicant :- Ved Prakash Mishra
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Sanjay Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Manish Tiwari,Pankaj Srivastava
 
and
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 10955 of 2010
 

 
Petitioner :- Ved Prakash Mishra
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Sanjay Kumar Singh,D.S.Misra,Devendra Singh
 
Counsel for Respondent :- Govt. Advocate,G.S.Chaturvedi,Manish Tewari,N.I.Jafri
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Heard Sri Sanjay Kumar Singh, learned counsel for the petitioner-applicant, Sri Anil Kumar Bajpai for the respondent no. 1 in the contempt application, Sri Praveen Kumar Singh for the respondent nos. 7 and 8 in the connected writ petition as well as learned AGA for the State.

Judgment reserved.

Order Date :- 26.10.2018

S.Chaurasia