Veerpal Rajpoot vs State Of U.P.
2013 Latest Caselaw 1242 ALL

Citation : 2013 Latest Caselaw 1242 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Veerpal Rajpoot vs State Of U.P. on 24 April, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4222 of 2011
 

 
Petitioner :- Veerpal Rajpoot
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.D. Tiwari,Jitendra Singh Lodhi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed by AGA is taken on record.

As prayed by learned counsel for the appellant is granted one week's time to file rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 24.4.2013

Priyanka

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