Manju vs State Of U.P. & Others
2011 Latest Caselaw 3456 ALL

Citation : 2011 Latest Caselaw 3456 ALL
Judgement Date : 3 August, 2011

Allahabad High Court

Manju vs State Of U.P. & Others on 3 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 372 CR.P.C. No. - 492 of 2011
 

 
Petitioner :- Manju
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S. N. Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellant and the learned AGA and perused the record.

Notice on behalf of the State has been accepted by the learned AGA. Issue notice to respondent nos. 2 to 6 by registered post for which necessary steps may be taken within two days.

Counter affidavit if any may be filed within four weeks and rejoinder affidavit, if any, within two weeks thereafter.

Summon the lower court's record.

List immediately after expiry of the aforesaid period.

Order Date :- 3.8.2011

shailesh

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