Vinod Kumar vs State Of U.P. & Another
2014 Latest Caselaw 6253 ALL

Citation : 2014 Latest Caselaw 6253 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Vinod Kumar vs State Of U.P. & Another on 9 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL APPEAL No. - 2803 of 2012
 

 
Appellant :- Vinod Kumar
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- U.B. Singh,Kailash Prakash Pathak,Vijai Prakash
 
Counsel for Respondent :- Govt. Advocate,Sanjay Kumar Singh
 

 
Hon'ble Ramesh Sinha,J.

Learned counsel for the applicant states that the applicant/appellant is suffering for illness.

Learned AGA shall seek necessary instructions in the present application which has been filed for listing the matter at an early date for second bail application.

The paper book is stated to have not been prepared till date.

List this matter after two weeks.

Order Date :- 9.9.2014

SKS

Download the LatestLaws.com Mobile App