Pawan Kumar vs State Of U.P.
2013 Latest Caselaw 2070 ALL

Citation : 2013 Latest Caselaw 2070 ALL
Judgement Date : 14 May, 2013

Allahabad High Court

Pawan Kumar vs State Of U.P. on 14 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. - 2699 of 2010
 

 
Petitioner :- Pawan Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- J.H. Khan,Brajesh Dube,Govind Saran Hajela,J.S. Tomar,Manindra Pal Singh,Pramod Kumar Shukla,Sudist,W.H. Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

This appeal is mentioned to be taken up for consideration of bail prayer on behalf of appellant-applicant Pawan Kumar in Criminal Appeal No. 2699 of 2010. However, when it was taken up in the revised call, no body appeared on behalf of applicant.

The bail prayer for appellant Pawan Kumar stands dismissed in default.

Order Date :- 14.5.2013

Priyanka

Download the LatestLaws.com Mobile App