Allahabad High Court
Har Swarup vs State Of U.P. & Another on 5 July, 2010
Court No. - 50 Case :- CRIMINAL REVISION No. - 2469 of 2010 Petitioner :- Har Swarup Respondent :- State Of U.P. & Another Petitioner Counsel :- Gaurav Kakkar Respondent Counsel :- Govt. Advocate Hon'ble Shyam Shankar Tiwari,J.
Heard learned counsel for the revisionist and learned A.G.A. for the State. Admit .
Issue notice to opposite party No. 2 returnable within four weeks. Learned A.G.A. may file counter affidavit/objection within four weeks. List thereafter before the appropriate Bench. Summon the lower courts record.
Till the next date of listing the operation and effect of the order dated 29.4.2010 passed by Addl. District and Sessions Judge (FTC BNo,. 3) Gautambudh nagar in S.T. No. 750 of 2008 State Vs. Ashok and others shall remain stayed.
Order Date :- 5.7.2010 GNY