Sunder vs State Of U.P.
2013 Latest Caselaw 2422 ALL

Citation : 2013 Latest Caselaw 2422 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Sunder vs State Of U.P. on 20 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. - 3630 of 2011
 

 
Appellant :- Sunder
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.C. Srivastava,N.L. Pandey
 
Counsel for Respondent :- Govt. Advocate,Dileep Kumar,Rajiv Gupta
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

It is stated that the appellant does not have any criminal history and the counter affidavit it is wrongly mentioned he has got a criminal history.

As prayed learned counsel for the appellant is granted two days time to file rejoinder affidavit.

List on 24.5.2013.

Order Date :- 20.5.2013

Priyanka

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