Heera vs State Of U.P.
2013 Latest Caselaw 4844 ALL

Citation : 2013 Latest Caselaw 4844 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

Heera 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. - 3398 of 2013
 

 
Appellant :- Heera
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- M.C. Singh,Dushyant Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Shri Arvind Sen Gupta, learned counsel has put in appearance on behalf of complainant, which is taken on record.

Heard learned counsel for the appellant, learned AGA for the State as well as learned counsel for the complainant.

Admit.

Summon the lower court record.

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

In the meantime learned AGA shall file written objections under first proviso to Section 389 Cr.P.C.

Order Date :- 1.8.2013

Mustaqeem.

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