Devki Nandan Bajpai vs State Of U.P.
2011 Latest Caselaw 3559 ALL

Citation : 2011 Latest Caselaw 3559 ALL
Judgement Date : 4 August, 2011

Allahabad High Court

Devki Nandan Bajpai vs State Of U.P. on 4 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 2523 of 2011
 

 
Petitioner :- Devki Nandan Bajpai
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.P. Srivastava,Ashish Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

On the request of the learned counsel for the appellant, call for a report from the jail doctor, District Kanpur Nagar regarding the condition about illness, if any, of the appellant Devki Nandan Bajpai.

List along with the aforesaid report after two weeks.

Order Date :- 4.8.2011

shailesh

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