State Of U.P. vs Kamta Prasad
2013 Latest Caselaw 4026 ALL

Citation : 2013 Latest Caselaw 4026 ALL
Judgement Date : 11 July, 2013

Allahabad High Court

State Of U.P. vs Kamta Prasad on 11 July, 2013

Bench: Dharnidhar Jha, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- GOVERNMENT APPEAL No. - 3006 of 2013
 

 
Appellant :- State Of U.P.
 
Respondent :- Kamta Prasad
 
Counsel for Appellant :- Govt. Advocate
 

 
Hon'ble Dharnidhar Jha,J.

Hon'ble Pankaj Naqvi,J.

We have heard Sri Akhilesh Singh, learned Government Advocate.

Let notice be issued against the sole respondent at the given address, in case the requisites for issuing the notice are filed in the office of the Court in two weeks' time, else, the appeal shall stand dismissed without further reference to a Bench of the Court. The Rule is made returnable by 14.8.2013.

In the meantime, let the lower court records be also called for. We call upon the respondent to show cause as to why we should not dispose of the present government appeal by setting aside the order of the acquittal passed by the learned Trial Judge.

Order Date :- 11.7.2013

Ashish Pd.