State Of U.P. vs Baij Nath Prasad
2012 Latest Caselaw 3289 ALL

Citation : 2012 Latest Caselaw 3289 ALL
Judgement Date : 27 July, 2012

Allahabad High Court

State Of U.P. vs Baij Nath Prasad on 27 July, 2012

Bench: Prakash Krishna, Mushaffey Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 299 of 1997
 

 
Petitioner :- State Of U.P.
 
Respondent :- Baij Nath Prasad
 
Petitioner Counsel :- S.C.
 
Respondent Counsel :- C.B.Gupta,Rajendra Prasad Mishra,S. Rai,S.N.Srivastava,Vijay Kumar Rai,Vinod Kuamr Rai
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Mushaffey Ahmad,J.

Shri Vinod Kumar Rai, learned counsel appearing on behalf of the respondent informs the Court that sole respondent has died but he is not in a position to state the exact date of death.

Three weeks time is granted to learned standing counsel to take proper steps in this regard.

(Mushaffey Ahmad,J) (Prakash Krishna,J)

Order Date :- 27.7.2012

MK/

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