Allahabad High Court
Rahul Awasthi vs State Of U.P. on 23 May, 2017
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- CRIMINAL APPEAL No. - 798 of 2017 Appellant :- Rahul Awasthi Respondent :- State Of U.P. Counsel for Appellant :- Shishir Pradhan Counsel for Respondent :- Govt. Advocate Hon'ble Dr. Kaushal Jayendra Thaker,J.
1. Heard.
2. Admit.
3. Summon the lower Court record.
4. State may file objection / counter affidavits within three days. Reply / rejoinder Affidavit, if any, may be filed within a week thereafter.
5. List on 10th July, 2017.
6. Interim bail to continue till 10th July, 2017.
Order Date :- 23.5.2017 Mukesh