Mohd. Irfan vs State Of U.P. & Another
2011 Latest Caselaw 5435 ALL

Citation : 2011 Latest Caselaw 5435 ALL
Judgement Date : 31 October, 2011

Allahabad High Court

Mohd. Irfan vs State Of U.P. & Another on 31 October, 2011

Bench: Imtiyaz Murtaza




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL No. - 844 of 2011
 

 
Petitioner :- Mohd. Irfan
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Irshad Ali
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

The present appeal has been filed under Section 372 Cr. P. C. against the acquittal of respondent no. 2, Nasseeullah.

Admit.

Issue notice.

The Chief Judicial Magistrate, Faizabad is directed to issue a bailable warrant against the respondent no. 2, with a direction to appear before this Court on 17.12.2011.

Order Date :- 31.10.2011

RS.

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