Gyanendra Rai And Another vs State Of U.P. And Another
2024 Latest Caselaw 17358 ALL

Citation : 2024 Latest Caselaw 17358 ALL
Judgement Date : 15 May, 2024

Allahabad High Court

Gyanendra Rai And Another vs State Of U.P. And Another on 15 May, 2024

Author: Rajeev Misra

Bench: Rajeev Misra





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:88064
 
Court No. - 77
 

 
Case :- CRIMINAL REVISION No. - 1251 of 2024
 

 
Revisionist :- Gyanendra Rai And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Alok Ranjan Mishra,Sr. Advocate
 
Counsel for Opposite Party :- G.A.,Santosh Kumar Rai
 

 
Hon'ble Rajeev Misra,J.

1. Heard Mr. Gopal S. Chaturvedi, the learned Senior Advocate assisted by Mr. Alok Ranjan Mishra, the learned counsel for revisionists, the learned A.G.A. for State and Mr. Santosh Kumar Rai, the learned counsel representing opposite party-2.

2. Arguments concluded.

3. Order reserved.

4. Till the delivery of judgment, no coercive action shall be taken against revisionists.

Order Date :- 15.5.2024

Imtiyaz

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