Citation : 2011 Latest Caselaw 5433 ALL
Judgement Date : 31 October, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- CRIMINAL APPEAL DEFECTIVE No. - 749 of 2011 Petitioner :- Kuldeep Singh Respondent :- State Of U.P. Petitioner Counsel :- Jay Narayan Pandey,Sweeta Pandey Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
(C.M.Application No. 41360 of 2011 )
No counter-affidavit has been filed.
Cause shown is sufficient.
Delay condoned.
Order Date :- 31.10.2011
RS.
Case :- CRIMINAL APPEAL DEFECTIVE No. - 749 of 2011
Petitioner :- Kuldeep Singh
Respondent :- State Of U.P.
Petitioner Counsel :- Jay Narayan Pandey,Sweeta Pandey
Respondent Counsel :- Govt. Advocate
Hon'ble Imtiyaz Murtaza,J.
Admit.
Issue notice.
Summon the lower court's record.
List in the last week of November, 2011 for consideration of prayer for bail.
Order Date :- 31.10.2011
RS.
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