Sushil Kumar Tewari & Another vs State Of U.P.
2015 Latest Caselaw 5506 ALL

Citation : 2015 Latest Caselaw 5506 ALL
Judgement Date : 16 December, 2015

Allahabad High Court

Sushil Kumar Tewari & Another vs State Of U.P. on 16 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 449 of 2008
 

 
Appellant :- Sushil Kumar Tewari & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anil Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

Cause shown for delay in filing of the present criminal appeal is to the satisfaction of the Court.

Delay is condoned. This application stands allowed. Office to allot regular number to the appeal.

Order Date :- 16.12.2015

Ashish Pd.

Case :- CRIMINAL APPEAL No. - 449 of 2008

Appellant :- Sushil Kumar Tewari & Another

Respondent :- State Of U.P.

Counsel for Appellant :- Anil Srivastava

Counsel for Respondent :- Govt. Advocate

Hon'ble Arun Tandon,J.