Buddhan Khan & 9 Others vs State Of U.P.
2013 Latest Caselaw 2129 ALL

Citation : 2013 Latest Caselaw 2129 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Buddhan Khan & 9 Others vs State Of U.P. on 15 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. - 2130 of 2013
 

 
Petitioner :- Buddhan Khan & 9 Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Govind Saran Hajela
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Admit.

Summon the trial Court record.

Connect this appeal along with Criminal Appeal No.2001 of 2013, Sri Krishna and others Vs. State of U.P.

Learned AGA is allowed one week's time to file an objection on the bail prayer of the appellants.

List both the appeals in the next cause list for the said purpose.

Order Date :- 15.5.2013

Priyanka

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