Baij Nath vs State Of U.P. And Others
2014 Latest Caselaw 194 ALL

Citation : 2014 Latest Caselaw 194 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Baij Nath vs State Of U.P. And Others on 26 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 372 CR.P.C. No. - 508 of 2011
 

 
Appellant :- Baij Nath
 
Respondent :- State Of U.P. And Others
 
Counsel for Appellant :- Poonam Dubey,Manoj Kumar Dwivedi
 
Counsel for Respondent :- Govt. Advocate,I.M.Khan
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

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

Sri Ranvijay Singh files memo of appearance on behalf of the appellant. The same be taken on record.

It is submitted by counsel for the accused respondents that he has filed counter affidavit in the registry on 3.11.2011. The same is available on the record.

Learned counsel for the appellant prays for and is granted two weeks time to file rejoinder affidavit.

List on 18.04.2014 showing the name of Sri Ranvijay Singh as counsel for the appellant.

Order Date :- 26.3.2014

Monika