Bundi Lal vs State Of U.P.
2011 Latest Caselaw 5455 ALL

Citation : 2011 Latest Caselaw 5455 ALL
Judgement Date : 31 October, 2011

Allahabad High Court

Bundi Lal 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. - 327 of 2011
 

 
Petitioner :- Bundi Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.K. Kushwaha,V P Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

(C.M.Application No. 20173 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. - 327 of 2011

Petitioner :- Bundi Lal

Respondent :- State Of U.P.

Petitioner Counsel :- A.K. Kushwaha,V P Tripathi

Respondent Counsel :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.