Ram Asre vs State Of U.P.
2014 Latest Caselaw 9462 ALL

Citation : 2014 Latest Caselaw 9462 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Ram Asre vs State Of U.P. on 2 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- JAIL APPEAL DEFECTIVE No. - 282 of 2014
 

 
Appellant :- Ram Asre
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

This is a jail appeal.

None is present for accused appellant. Learned A.G.A. appeared for State of U.P.

Shri Daya Shankear Mishra, Senior Advocate is present before Court and he is ready to provide free legal aid as amicus curiae.

Summon record of trial court.

List on 7.1.2015 for hearing.

Office is directed to send a copy of this order to accused appellant through Superintendent of Jail, Siddharthnath for his information.

Office is also directed to furnish copy of memo of appeal and impugned judgment and order to learned amicus curiae and learned A.G.A. within two weeks from today.

Order Date :- 2.12.2014

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