Mahesh Kumar Sharma vs State Of U.P. & Another
2014 Latest Caselaw 113 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 377 of 2013
 

 
Applicant :- Mahesh Kumar Sharma
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Satyash Chandra Maurya,Dharampal Singh,Mangal Rai,S. Niranjan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

This appeal is connected with criminal appeal no. 345 of 2013. Both the appeals have been admitted. Notices were issued to the accused respondents to engage their counsel but no counsel has been engaged by them.

This appeal is connected with criminal appeal filed by the accused respondent Deepak against the order of conviction.

Learned counsel for the appellant prays for and is granted ten days time to trace out the number of connected criminal appeal filed by the accused respondent Deepak against the order of conviction.

List on 15.04.2014.

Order Date :- 24.3.2014

Monika