Jait vs State Of U.P.
2011 Latest Caselaw 3085 ALL

Citation : 2011 Latest Caselaw 3085 ALL
Judgement Date : 26 July, 2011

Allahabad High Court

Jait vs State Of U.P. on 26 July, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 475 of 2011
 

 
Petitioner :- Jait
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vijay Bahadur Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

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

The defect has been removed.

Office to register the appeal on regular side and put up along with the connected Criminal Appeal No. 4200 of 2011 on 2nd August 2011 as fresh.

Order Date :- 26.7.2011

shailesh

Download the LatestLaws.com Mobile App