VIJAY KUMAR CHAUDHARY Vs. A.D.J./SPECIAL JUDGE (S.C./S.T. ACT), GORAKHPUR AND ORS.
LAWS(ALL)-2016-1-185
HIGH COURT OF ALLAHABAD
Decided on
January 27,2016
Vijay Kumar Chaudhary
Appellant
VERSUS
A.D.J./Special Judge (S.C./S.T. Act), Gorakhpur And Ors.
Respondents
JUDGEMENT
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(1.) Heard Sri Arvind Srivastava, learned counsel for the petitioner, Sri Tarun Verma and Sri Atul Dayal learned counsel for the respondents.
(2.) The orders of release passed by the Courts below under Section 21(1)(a) of U.P. Act No.13 of 1972 (hereinafter referred to as the '1972 Act') are challenged in the present writ petition.
(3.) The release application was filed by respondent no.3 Vilash Chandra Srivastava in the year 2008 for the need of his son.;
(2.) The orders of release passed by the Courts below under Section 21(1)(a) of U.P. Act No.13 of 1972 (hereinafter referred to as the '1972 Act') are challenged in the present writ petition.
(3.) The release application was filed by respondent no.3 Vilash Chandra Srivastava in the year 2008 for the need of his son.;
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