Rajesh vs State Of U.P.
2011 Latest Caselaw 5465 ALL

Citation : 2011 Latest Caselaw 5465 ALL
Judgement Date : 1 November, 2011

Allahabad High Court

Rajesh vs State Of U.P. on 1 November, 2011

Bench: Imtiyaz Murtaza




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 2474 of 2010
 

 
Petitioner :- Rajesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Firoz Ahmad Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

(C.M.Application No. 97948 of 2010 )

No counter-affiadvit has been filed.

Cause shown is sufficient.

Delay condoned.

Order Date :- 1.11.2011

RS.

Case :- CRIMINAL APPEAL DEFECTIVE No. - 2474 of 2010

Petitioner :- Rajesh

Respondent :- State Of U.P.

Petitioner Counsel :- Firoz Ahmad Khan

Respondent Counsel :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.