Zeeshan vs State Of U.P.
2013 Latest Caselaw 4129 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 301 of 2013
 

 
Appellant :- Zeeshan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Nasiruzzaman
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Shri Yogendra Misra, Advocate has filed memo of appearance on behalf of complainant, which is taken on record.

Exemption application has been filed in this appeal and the learned counsel for the appellant has made a prayer that the certified copy of the judgment and order dated 13.5.2013 passed in Session Trial No.316 of 2011 has been appended with the appeal of co-accused, Rizwan & 2 others Vs. State of U.P. in Criminal Appeal No.2408 of 2013, therefore filing of certified copy of the order may be exempted in the present appeal.

Considering the above submission, the exemption application is, accordingly, allowed.

Office is directed to give regular number to this appeal.

List along with connected Criminal Appeal No.2408 of 2013, Rizwan & 2 others Vs. State of U.P.

Order Date :- 12.7.2013

Mustaqeem.