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Ram Deen @ Dinayee vs State Of U.P.
2011 Latest Caselaw 5437 ALL

Citation : 2011 Latest Caselaw 5437 ALL
Judgement Date : 31 October, 2011

Allahabad High Court
Ram Deen @ Dinayee vs State Of U.P. on 31 October, 2011
Bench: Imtiyaz Murtaza



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 889 of 2011
 

 
Petitioner :- Ram Deen @ Dinayee
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Gulam Mustafa,Seraj Ahmad
 
Respondent Counsel :- Govt. Advcoate
 

 
Hon'ble Imtiyaz Murtaza,J.

(C.M.Application No. 49584 of 2011 )

No counter-affidavit has been filed.

Cause shown is sufficient.

Delay is condoned.

Order Date :- 31.10.2011

RS.

Case :- CRIMINAL APPEAL DEFECTIVE No. - 889 of 2011

Petitioner :- Ram Deen @ Dinayee

Respondent :- State Of U.P.

Petitioner Counsel :- Gulam Mustafa,Seraj Ahmad

Respondent Counsel :- Govt. Advcoate

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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