Ajeet Singh vs The State Of U.P.
2014 Latest Caselaw 9394 ALL

Citation : 2014 Latest Caselaw 9394 ALL
Judgement Date : 1 December, 2014

Allahabad High Court

Ajeet Singh vs The State Of U.P. on 1 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 4559 of 2014
 

 
Appellant :- Ajeet Singh
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Arun Kumar Tiwari
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of State of U.P.

Admit and register criminal appeal.

Summon the records of trial court.

Heard learned counsel for the accused appellant as well as learned A.G.A.on bail application.

Learned A.G.A. prays for and is granted ten days time to seek instruction and preparation of the case.

Put up on 11.12.2014 as fresh before appropriate Bench.

Order Date :- 1.12.2014

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