Mangali Kewat & Another vs State Of U.P.
2013 Latest Caselaw 1333 ALL

Citation : 2013 Latest Caselaw 1333 ALL
Judgement Date : 25 April, 2013

Allahabad High Court

Mangali Kewat & Another vs State Of U.P. on 25 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. - 8395 of 2007
 

 
Petitioner :- Mangali Kewat & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohd. Naushad Siddiqui,Anil Kumar Pathak,B.N. Singh
 
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. It is happening for the second time.

The bail prayer of appellant is dismissed in default.

Order Date :- 25.4.2013

Priyanka

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