Gaya Prasad And Others vs State Of U.P.
2013 Latest Caselaw 2476 ALL

Citation : 2013 Latest Caselaw 2476 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Gaya Prasad And Others vs State Of U.P. on 21 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. - 3640 of 2011
 

 
Appellant :- Gaya Prasad And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Govind Saran Hajela
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed by learned AGA is taken on record.

Sri G.S. Hajela learned counsel for the appellant on his own violation has declined to file any rejoinder affidavit and argued bail prayer of appellants.

Put up day after tomorrow.

Learned AGA will intimate us as to whether the appellants and if any one of them had got criminal history which is mentioned for offence under Section 307 I.P.C.

Order Date :- 21.5.2013

Priyanka

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