Sarvesh vs State Of U.P.
2013 Latest Caselaw 1729 ALL

Citation : 2013 Latest Caselaw 1729 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

Sarvesh vs State Of U.P. on 6 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 8136 of 2008
 

 
Petitioner :- Sarvesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jagdish Singh Senger,A.K.S.Solanki,Anil Raghav,Gaurav Singh
 
Respondent Counsel :- Govt. Advocate,Rajesh Pathik,S.K.Badhoriya
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed by counsel for the appellant is taken on record.

Heard Sri G.S. Hazela learned counsel in support of second bail application in Criminal Appeal No. 8136 of 2008 learned AGA for the State even in the revised call nobody is present for informant.

A request made by learned AGA, list again on 13.5.2013.

Learned AGA is directed to get his record on next date.

Order Date :- 6.5.2013

Priyanka

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