Sudhir Tiwari vs State Of U.P.
2013 Latest Caselaw 1269 ALL

Citation : 2013 Latest Caselaw 1269 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Sudhir Tiwari 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. - 4158 of 2011
 

 
Petitioner :- Sudhir Tiwari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satyendra Narayan Singh,Anjani Kumar Sinha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Repeated practice of counsel for the appellant is to mention the appeal in the cause list but when it is called out in the revised call not to appear and get the appeal passed over.

The bail prayer of appellant is dismissed in default.

Order Date :- 24.4.2013

Priyanka

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