Dharamveer Yadav vs State Of U.P.
2013 Latest Caselaw 2177 ALL

Citation : 2013 Latest Caselaw 2177 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Dharamveer Yadav 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. - 2138 of 2013
 

 
Petitioner :- Dharamveer Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.S. Parmar
 
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.1928 of 2013, Bunty Vs. State of U.P.

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

List this appeal in the next cause list for the said purpose.

Order Date :- 15.5.2013

Priyanka

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