JITENDRA CHAUHAN Vs. STATE OF U.P.
LAWS(ALL)-2021-3-81
HIGH COURT OF ALLAHABAD
Decided on March 18,2021

Jitendra Chauhan Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Suresh Kumar Gupta, J. - (1.) Sri Ashwani Kumar Rai, learned counsel has moved his power on behalf of the first informant, is taken on record.
(2.) Heard learned counsel for the applicant and the learned A.G.A.
(3.) This application has been filed for setting aside the order dated 9.10.2020 passed by Additional Sessions Judge, Court No. 1, Ballia in Sessions Trial No. 165 of 2014 (State Vs. Jitendra Chauhan) arising out of Case Crime No. 105 of 2014, under sections 307, 504 I.P.C., Police Station Bheempura, District Ballia.;


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