Zulfikar vs State Of U.P.
2014 Latest Caselaw 7041 ALL

Citation : 2014 Latest Caselaw 7041 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Zulfikar vs State Of U.P. on 25 September, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 649 of 2014
 

 
Appellant :- Zulfikar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- B.K. Pandey,K.M. Tripathi,Lav Srivastava
 
Counsel for Respondent :- Govt. Advocate,Brijesh Sahai,Mazhar Ullah
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

List in the next cause list.

Sri V.P. Srivastava, learned Senior advocate submits that an application was filed on 24.7.2014 which contains certain documents showing the illness of appellant Zulfikar but the same is not on record. Office is directed to trace out the same and place it on record.

If office is unable to trace out the same, learned counsel for the appellant may file another copy of the same, which may be taken on record.

Order Date :- 25.9.2014

Rkb

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