Satya Prakash & Another vs State Of U.P.
2014 Latest Caselaw 4913 ALL

Citation : 2014 Latest Caselaw 4913 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Satya Prakash & Another vs State Of U.P. on 25 August, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 496 of 2009
 

 
Appellant :- Satya Prakash & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ratan Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

Counter affidavit has been filed by learned A.G.A.

The cause shown is sufficient.

The delay is condoned.

After assigning a regular number to this appeal, summon the lower court record within four weeks.

List in the week commencing 610.2014 for admission and consideration for prayer of bail.

Order Date :- 25.8.2014

Rkb

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