Allahabad High Court
Phool Chandra Upadhyay vs State Of U.P. And Another on 11 November, 2019
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 36368 of 2019 Petitioner :- Phool Chandra Upadhyay Respondent :- State of U.P. and Another Counsel for Petitioner :- Kamal Dev Pandey Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Undisputedly against the order impugned, the petitioner has a statutory alternative remedy of preferring an appeal under Section 18 of the Arms Act 1959.
The petition is consequently dismissed on the ground of alternative remedy.
Order Date :- 11.11.2019 Vivek Kr.