Chaudhary Yadav vs State Of U.P.
2014 Latest Caselaw 6178 ALL

Citation : 2014 Latest Caselaw 6178 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Chaudhary Yadav vs State Of U.P. on 8 September, 2014

Bench: Amar Saran, Anant Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 216 of 2014
 

 
Appellant :- Chaudhary Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Satya Prakash Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Anant Kumar,J.

This appeal is defective as filed without certified copy of the order. The certified copy of the order is present in the connected appeal.

Filing of the certified copy of the order is dispensed with. Office to assign a regular number to this appeal.

List in the next cause alongwith connected appeal.

Counter affidavit filed in Criminal Appeal No. 1506 of 2014 is taken on record.

Order Date :- 8.9.2014

SKS

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