WPCRL/744/2022
2022 Latest Caselaw 1447 UK

                      Office Notes,
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SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
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      10.05.2022                        WPCRL No.744 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Dushyant Mainali, learned counsel for the petitioner and Mr. T.C. Agarwal, learned Deputy Advocate General for the State.

The learned counsel for the petitioner has relied upon a judgment of Hon'ble Supreme Court passed in Kailash Mangal vs. Ramesh Chand (dead) Through Legal Representative, (2015) 15 SCC 729 and Judgment of the Hon'ble Allahabad High Court in Mahesh Tiwari vs. State of U.P. and Another, 2016 0 Supreme (All) 1415.

The learned counsel for the State requested two days' time to produce the law.

Post this case on 17.05.2022.

(Alok Kumar Verma, J.) 10.05.2022

Neha