Shambhu @ Hariom Gupta vs State Of U.P. And Anr.
2019 Latest Caselaw 1040 ALL

Citation : 2019 Latest Caselaw 1040 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Shambhu @ Hariom Gupta vs State Of U.P. And Anr. on 12 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL REVISION No. - 987 of 2019
 

 
Revisionist :- Shambhu @ Hariom Gupta
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Surendra Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

Learned A.G.A. has accepted notice on behalf of the State/O.P. No. 1.

Issue notice to O.P. No. 2 returnable at an early date.

List after service of notice upon O.P. No. 2 before appropriate bench.

Order Date :- 12.3.2019

Masarrat

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