Allahabad High Court
Ramu Bhurji vs State Of U.P. on 11 May, 2017
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- CRIMINAL APPEAL No. - 739 of 2017 Appellant :- Ramu Bhurji Respondent :- State Of U.P. Counsel for Appellant :- Atul Verma,Hari Krishna Verma 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 two weeks. Objection / rejoinder Affidavit, if any, may be filed within a week thereafter.
5. List this matter on 31st May, 2017.
Order Date :- 11.5.2017 Mukesh