Akhnad Pratap Singh vs State Of U.P. And 3 Others
2014 Latest Caselaw 126 ALL

Citation : 2014 Latest Caselaw 126 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Akhnad Pratap Singh vs State Of U.P. And 3 Others on 24 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 332 of 2013
 

 
Applicant :- Akhnad Pratap Singh
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Tripathi B.G.Bhai,Pramod Kumar Singh
 
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.

It appears that due to inadvertence mistake, this appeal has been connected with Government Appeal No. 6310 of 2010 vide order dated 27.9.2013, whereas the Government Appeal No. 6360/2010 is having no concern with this appeal, therefore, office is directed to disconnect the Government Appeal No. 6360/2010 from this appeal.

This appeal is connected with criminal appeal no. 3748/2013.

List on 15.4.2013 along with record of connected criminal appeal no. 3748/2013 by disconnecting the above mentioned Government Appeal.

Order Date :- 24.3.2014

Monika