Kallu Khan vs State Of U.P.
2013 Latest Caselaw 2158 ALL

Citation : 2013 Latest Caselaw 2158 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Kallu Khan 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. - 2133 of 2013
 

 
Petitioner :- Kallu Khan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Apul Misra
 
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 :- 15.5.2013

Priyanka

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