VIJAY KUMAR Vs. STATE OF U.P AND OTHERS
LAWS(ALL)-2017-7-258
HIGH COURT OF ALLAHABAD
Decided on July 20,2017

VIJAY KUMAR Appellant
VERSUS
State of U.P and Others Respondents

JUDGEMENT

RAJAN ROY,J. - (1.) Heard.
(2.) Sri Deepu, the complainant who was a party in the revision has not been impleaded in the writ petition.
(3.) Sri Mohan Singh, learned Advocate has filed an application for impleadment.;


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