Rishipal vs State Of U.P.
2013 Latest Caselaw 4839 ALL

Citation : 2013 Latest Caselaw 4839 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

Rishipal vs State Of U.P. on 1 August, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3385 of 2013
 

 
Appellant :- Rishipal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.P.S. Chauhan,Meenakshi Chauhan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Shri Abhitab Kumar Tiwari, learned counsel has put in appearance on behalf of complainant, which is taken on record.

It is submitted that the appellant was in jail during trial, therefore some leniency may be taken on the ground of mercy.

Admit.

Summon the lower court record.

List in the week commencing 2nd September, 2013 for consideration of prayer for bail.

Order Date :- 1.8.2013

Mustaqeem.

Download the LatestLaws.com Mobile App