Mohd Nurulla vs State Of U.P.
2013 Latest Caselaw 3565 ALL

Citation : 2013 Latest Caselaw 3565 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

Mohd Nurulla vs State Of U.P. on 3 July, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 3980 of 2008
 

 
Appellant :- Mohd Nurulla
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.P. Mishra,A.K. Awasthi,A.K.Awasthi,A.P. Singh,Abhay Raj Singh,Akshaya Kumar,Apul Misra,Arun Kumar Pandey,D.K.Singh,Deo Dayal,Dilip Kumar Singh,Dinesh Pratap Singh,Firoz Haider,Manish Tiwary,N.I. Zafri,P.N.Mishra,Ratnesh Kumar Tewari,S.M.H.Zaidi,S.P.Srivastava
 
Counsel for Respondent :- Govt. Advocate,S.T.Ali
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

An affidavit of compliance of our order dated 20.5.2013 has been filed annexing therewith the copy of the surrender certificate of appellant Mohd. Nurulla which is taken on record.

Order Date :- 3.7.2013

Priyanka

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