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Shankar Gogadiya vs State Of U.P.
2011 Latest Caselaw 5447 ALL

Citation : 2011 Latest Caselaw 5447 ALL
Judgement Date : 31 October, 2011

Allahabad High Court
Shankar Gogadiya 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. - 1203 of 2011
 

 
Petitioner :- Shankar Gogadiya
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ashish Srivastava
 
Respondent Counsel :- G.A.
 

 
Hon'ble Imtiyaz Murtaza,J.

(C.M.Application No. 68469  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. - 1203 of 2011

Petitioner :- Shankar Gogadiya

Respondent :- State Of U.P.

Petitioner Counsel :- Ashish Srivastava

Respondent Counsel :- G.A.

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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