SONU @ JAJNEESH TIWARI Vs. STATE OF U P
LAWS(ALL)-2019-5-92
HIGH COURT OF ALLAHABAD
Decided on May 15,2019

Sonu @ Jajneesh Tiwari Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Rahul Chaturvedi, J. - (1.) Heard Shri Dharmendra Singhal, learned Counsel, assisted by Sri Shivendra Raj Singhal and Sri Sanjay Chaturvedi, learned A.G.A. for the State, perused the record.
(2.) On the earlier occasion i.e. on 07.02.19, the matter was heard at length and an interim order was granted in favour of the applicants, which is operational till date.
(3.) After having heard rival submissions of the learned counsel for the contesting parties, a consensus was arrived at between them that the matter be heard at the admission stage itself without any counter version from the opponent. Hence the case is being adjudicated and decided at the admission stage itself.;


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