Chetan Das vs State Of U.P.
2013 Latest Caselaw 2044 ALL

Citation : 2013 Latest Caselaw 2044 ALL
Judgement Date : 13 May, 2013

Allahabad High Court

Chetan Das vs State Of U.P. on 13 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. - 2092 of 2013
 

 
Petitioner :- Chetan Das
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Santosh Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Admit.

Summon the trial Court record.

Learned AGA prays for and is allowed one week's time to file an objection on the bail prayer of the appellant.

List after expiry of the aforesaid period for the said purpose.

Order Date :- 13.5.2013

Priyanka

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