DIGVIJAY SINGH Vs. STATE OF U P
LAWS(ALL)-2013-4-323
HIGH COURT OF ALLAHABAD
Decided on April 04,2013

DIGVIJAY SINGH Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Counter Affidavit as well as Supplementary Counter Affidavit filed today be taken on record.
(2.) In compliance of the order, S.I., Sri Anant Ram Mukesh, is present and has submitted that the investigation was completed by some other sub. Inspector who has since retired. However, parcha no. 1 of the case diary was recorded by him.
(3.) I have heard learned counsel for the applicant, learned A.G.A. and perused the record.;


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