SAMRAT SINGH YADAV Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2019-5-455
HIGH COURT OF ALLAHABAD
Decided on May 20,2019

Samrat Singh Yadav Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Admit.
(3.) Learned counsel for the accused-appellant has filed supplementary affidavit today with the prayer to delete the name of respondent no. 2 from the array of respondent during the course of the day.;


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