Pawan vs State Of U.P.
2011 Latest Caselaw 3101 ALL

Citation : 2011 Latest Caselaw 3101 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Pawan vs State Of U.P. on 27 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. - 478 of 2011
 

 
Petitioner :- Pawan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.K. Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the applicants and the learned AGA and perused the material on record.

There is a delay of 24 days in filing the appeal.

Learned AGA prays for and is granted two weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week.

List immediately after three weeks.

Order Date :- 27.7.2011

shailesh

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