Chaman & Others vs State Of U.P.
2013 Latest Caselaw 2160 ALL

Citation : 2013 Latest Caselaw 2160 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Chaman & 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. - 7209 of 2006
 

 
Petitioner :- Chaman & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Apul Misra,K.N. Raha,Noor Mohd.,P.N. Misra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

It is informed by Sri Rajeev Gupta learned Advocate that he has filed an application on behalf of appellant Kallu that he was a juvenile at the time of incident. The application is said to have been filed on 23.3.2010 being Application No. 85589 of 2010. The said application is not on record. Office is directed to trace out the same and place it on record.

List the appeal again in the cause list.

Order Date :- 15.5.2013

Priyanka

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