Jaipal And 4 Otehrs vs State Of U.P.
2014 Latest Caselaw 6184 ALL

Citation : 2014 Latest Caselaw 6184 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Jaipal And 4 Otehrs 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 No. - 2897 of 2014
 

 
Appellant :- Jaipal And 4 Otehrs
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anurag Shukla,Gopal S. Chaturvedi
 
Counsel for Respondent :- Govt. Advocate,N.K.Singh
 

 
Hon'ble Amar Saran,J.

Hon'ble Anant Kumar,J.

Counter affidavit has been filed by the learned AGA.

Learned counsel for the appellant prays for and is allowed a week's time to file rejonder affidavit.

List immediately thereafter.

Sri N.K. Singh has put in appearance on behalf of the complainant. His name may also be shown in the cause list.

Order Date :- 8.9.2014

SKS

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