Smt. Shamshul vs State Of U.P.
2011 Latest Caselaw 3816 ALL

Citation : 2011 Latest Caselaw 3816 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

Smt. Shamshul vs State Of U.P. on 16 August, 2011

Bench: Amar Saran, Shyam Shankar Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4685 of 2011
 

 
Petitioner :- Smt. Shamshul
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajay Kumar Singh,Vivek Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Shyam Shankar Tiwari,J.

This appeal was wrongly listed before the Single Judge. It is cognizable by the Division Bench. Therefore the appeal has been placed as unlisted before this Bench.

Admit.

Call for the record within six weeks.

Learned Additional Government Advocate may file written objections under first proviso to section 389(1) Cr.P.C. within the aforesaid period.

List in the week commencing 26.9.2011 for consideration of prayer for bail.

Order Date :- 16.8.2011

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