Sunil @ Guddu vs State Of U.P.
2013 Latest Caselaw 4118 ALL

Citation : 2013 Latest Caselaw 4118 ALL
Judgement Date : 12 July, 2013

Allahabad High Court

Sunil @ Guddu vs State Of U.P. on 12 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3035 of 2013
 

 
Appellant :- Sunil @ Guddu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sharad 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.

Prayer for bail shall be considered after the receipt of the record.

List in the week commencing 12th August, 2013 for consideration of prayer for bail.

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

Order Date :- 12.7.2013

Mustaqeem.

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