Allahabad High Court
Trilok Chand Dhiman vs State Of U.P. & Another on 19 July, 2010
Author: Ashok Kumar Roopanwal
Bench: Ashok Kumar Roopanwal
Court No. - 50 Case :- CRIMINAL REVISION No. - 1686 of 2010 Petitioner :- Trilok Chand Dhiman Respondent :- State Of U.P. & Another Petitioner Counsel :- R.D. Tiwari,M.D. Singh `Shekhar',Sudhir Agrawal Respondent Counsel :- Govt. Advocate Hon'ble Ashok Kumar Roopanwal,J.
Heard Mr. M. D. Singh Shekhar, learned Senior Counsel for the revisionist, learned AGA for the State and perused the record. Connect this revision with Criminal Misc. Application No. 1815 of 2009, u/s 482 Cr.P.C.
Issue notice to the respondents, who may file counter affidavit within three weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter. List thereafter.
Till then the proceedings of Criminal Case No. 6208 of 2008, State Vs. Trilok Chand, pending in the Court of C.J.M. Saharanpur, shall remain stayed. Order Date :- 19.7.2010 Pcl