RAJNI Vs. STATE OF U.P.
LAWS(ALL)-2019-10-151
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on October 16,2019

RAJNI Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Vakalatnama filed today by Shri S.P.S. Chauhan, Advocate on behalf of opposite party no.2 in both matters is taken on record.
(2.) Since both applications are connected to each other and arise out of same crime number and have been heard together, they are being decided by common order.
(3.) Heard Shri A.B.L. Gaur, learned Senior Counsel assisted by Shri Saurabh Gaur, learned counsel for the applicants, Shri S.P.S. Chauhan, learned counsel for the opposite party no.2 and learned A.G.A.;


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