SURJEET Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2019-2-2
HIGH COURT OF ALLAHABAD
Decided on February 01,2019

SURJEET Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Saurabh Shyam Shamshery, J. - (1.) Heard learned counsel for the revisionist and learned Additional Government Advocate for the State-respondent.
(2.) Parties are in agreement to decide this criminal revision petition at the stage of admission only.
(3.) Learned Additional Government Advocate has submitted that notice to opposite party No.2 will only delay the proceedings of the present case.;


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