Homendra vs State Of U.P.
2013 Latest Caselaw 2437 ALL

Citation : 2013 Latest Caselaw 2437 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Homendra 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. - 1935 of 2011
 

 
Appellant :- Homendra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jai Prakash Singh I,Anil Kumar Tiwari,Tripurari Pal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

This appeal is wrongly listed before us as perusal of the order dated 23.7.2012 indicates that the appeal has been treated as tied up with a Bench of Hon'ble Dharnidhar Jha and Hon'ble Ashok Pal Singh, JJ. Their lordships in the order passed on the aforesaid date had directed the Registry to place the matter before their Lordships by listing the three connected appeals in the next cause list.

Office, therefore is directed to seek appropriate order Hon'ble the Chief Justice and then do the needful.

Order Date :- 20.5.2013

Priyanka

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