SANJU @ RAJIV Vs. STATE OF U.P.
LAWS(ALL)-2020-1-313
HIGH COURT OF ALLAHABAD
Decided on January 27,2020

Sanju @ Rajiv Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SIDDHARTH,J. - (1.) Counter affidavit filed is taken on record.
(2.) Counsel for the applicant has stated that he tried to give information slip to counsel for the informant, Sri Rahul Pandey, regarding this case being taken up today in the first call ofthe cause list, but its acceptance has been refused by the counsel for the informant. The information slip bearing endorsement of refusal by the counsel for the applicant is taken on record.
(3.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the material on record.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.