SHIVAM Vs. STATE OF U.P.
LAWS(ALL)-2021-4-2
HIGH COURT OF ALLAHABAD
Decided on
April 05,2021
SHIVAM
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]JAMUNA CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
MAHMOOD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
RAM BIHARI YADAV VS. STATE OF BIHAR [REFERRED TO]
GORIGE PENTALAH VS. STATE OF A P [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
AZIJA BEGUM VS. STATE OF MAHARASHTRA [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
DINUBHAI BOGHABHAI SOLANKI VS. STATE OF GUJARAT [REFERRED TO]
RAJIV SINGH VS. STATE OF BIHAR [REFERRED TO]
SURESH CHANDRA JANA VS. STATE OF WEST BENGAL & ORS. [REFERRED TO]
JUDGEMENT
HONBLE SIDDHARTH,J. -
(1.)Counter affidavit filed by learned A.G.A. in the Court today is taken on record.
(2.)Heard learned counsel for the applicant and learned A.G.A. for the State.
(3.)Order on Criminal Misc. Exemption Application This exemption application is allowed.
(2.)Heard learned counsel for the applicant and learned A.G.A. for the State.
(3.)Order on Criminal Misc. Exemption Application This exemption application is allowed.
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