Satya Narain vs State Of U.P.
2018 Latest Caselaw 2595 ALL

Citation : 2018 Latest Caselaw 2595 ALL
Judgement Date : 14 September, 2018

Allahabad High Court

Satya Narain vs State Of U.P. on 14 September, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 176 of 2005
 
Revisionist :- Satya Narain
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Rajiva Dubey,Pramod Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Pramod Shukla, learned counsel for the revisionist and the learned Additional Government Advocate.

Learned counsel for the revisionist has submitted that in compliance of order dated 23.07.2018, the revisionist had appeared before the court below and has obtained bail.

The revisionist-Staya Narain, is present in the Court today, and he is duly identified by his counsel Sri Pramod Shukla.

List again in the next cause list. On the said date, the aforesaid revision shall be heard finally.

The revisionist-Satya Narain need not to appear again in person on the said date unless required by a specific order of this Court.

Order Date :- 14.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]