Tejvir vs State Of U.P.
2013 Latest Caselaw 5302 ALL

Citation : 2013 Latest Caselaw 5302 ALL
Judgement Date : 30 August, 2013

Allahabad High Court

Tejvir vs State Of U.P. on 30 August, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3634 of 2013
 

 
Appellant :- Tejvir
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- P.K. Srivastava,Alok Kumar Singh,N.K. Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellant and the learned AGA.

Admit.

Summon the lower court record.

List in the week commencing 30th September, 2013.

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

Shri Alok Kumar Singh, the learned counsel has appeared and submitted that he has already filed his memo of appearance on behalf of complainant in the Registry on 20th August, 2013.

Office is directed to trace out the aforesaid memo of appearance and place the same on the record on the next date of listing.

Order Date :- 30.8.2013

Mustaqeem.

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