Allahabad High Court
Suresh Chand Gupta vs State Of U.P. & Others on 19 July, 2010
Author: Ashok Kumar Roopanwal
Bench: Ashok Kumar Roopanwal
Court No. - 50 Case :- CRIMINAL REVISION No. - 1683 of 2010 Petitioner :- Suresh Chand Gupta Respondent :- State Of U.P. & Others Petitioner Counsel :- Vinod Kumar Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Ashok Kumar Roopanwal,J.
Heard Mr. V. K. Srivastava, learned counsel for the revisionist, learned AGA for the State and perused the record.
Admit.
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 immediately thereafter.
Till then the proceedings of Criminal Case No. 5202 of 2006, Suresh Chand Gupta Vs. Shiv Kumar and others, u/s 406 I.P.C. pending in the Court of J. M. II, Jaunpur, shall remain stayed.
Order Date :- 19.7.2010 Pcl