Sewak Ram vs State Of U.P.
2013 Latest Caselaw 3984 ALL

Citation : 2013 Latest Caselaw 3984 ALL
Judgement Date : 10 July, 2013

Allahabad High Court

Sewak Ram vs State Of U.P. on 10 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 2977 of 2013
 

 
Appellant :- Sewak Ram
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Devendra Dahma
 
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 12th August, 2013 for consideration of prayer for bail.

In the meantime learned AGA shall file written objection under first proviso to Section 389(1) Cr.P.C.

Order Date :- 10.7.2013

Mustaqeem.

Download the LatestLaws.com Mobile App