Lakhan Singh vs State Of U.P.
2013 Latest Caselaw 3951 ALL

Citation : 2013 Latest Caselaw 3951 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Lakhan Singh vs State Of U.P. on 9 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 511 of 2009
 

 
Appellant :- Lakhan Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.S. Kushwaha
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Learned AGA has informed that the objection has been filed on 6.1.2010, but the same has not been placed on the record.

Learned counsel for the appellant has conceded that he has received the objection filed on behalf of State.

Office is directed to trace out the objection filed on behalf of State and place the same on the record.

List this case in the next cause list.

In the meantime the learned counsel for the appellant may file rejoinder affidavit, as prayed.

Order Date :- 9.7.2013

Mustaqeem.

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