Rajiv Kumar vs State Of U.P.
2011 Latest Caselaw 3259 ALL

Citation : 2011 Latest Caselaw 3259 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Rajiv Kumar vs State Of U.P. on 29 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. - 483 of 2011
 

 
Petitioner :- Rajiv Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajay Kumar Srivasava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

The learned counsel for the appellant submitted that the certified copy has been filed in the connected Criminal Appeal Nos. 3858 of 2011 and 4342 of 2011, therefore, he may be exempted to file certified copy.

The prayer is allowed.

The defect stands cured.

Office is directed to register the appeal on regular side and put up on 1st August 2011 as fresh along with the aforesaid appeals.

Order Date :- 29.7.2011

shailesh

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