Ramji Lal And Another vs State Of U.P.
2014 Latest Caselaw 7334 ALL

Citation : 2014 Latest Caselaw 7334 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Ramji Lal And Another vs State Of U.P. on 8 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 3787 of 2014
 

 
Appellant :- Ramji Lal And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Satyaveer Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Notice on behalf of State of U.P. has been accepted by learned A.G.A.

Admit and register criminal appeal.

Summon the records of trial court.

Objection may be filed within four weeks.

List after two months for hearing before appropriate Bench.

Heard learned counsel for the accused appellants as well as learned A.G.A. on application for interim relief.

Till the next date of listing, no coercive measure shall be adopted in compliance of the impugned order against the accused appellants.

Order Date :- 8.10.2014

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