Hariom vs State Of U.P.
2015 Latest Caselaw 1065 ALL

Citation : 2015 Latest Caselaw 1065 ALL
Judgement Date : 8 July, 2015

Allahabad High Court

Hariom vs State Of U.P. on 8 July, 2015

Bench: Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL APPEAL No. - 1089 of 2014
 

 
Appellant :- Hariom
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.S. Chahar,Bharat Bhushan Singh
 
Counsel for Respondent :- Govt. Advocate,Rajesh Kumar Srivastava
 

 
Hon'ble Mohd. Tahir,J.

As prayed by learned counsel for the appellant, the matter is adjourned for the day.

List in the next cause list, showing the correct name of learned counsel of the appellant, as Sri Bharat Bhushan Paul in place of Sri Bharat Bhushan Singh.

Order Date :- 8.7.2015

AHN

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