Kallu vs State Of U.P.
2015 Latest Caselaw 384 ALL

Citation : 2015 Latest Caselaw 384 ALL
Judgement Date : 5 May, 2015

Allahabad High Court

Kallu vs State Of U.P. on 5 May, 2015

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 1039 of 2014
 

 
Appellant :- Kallu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Bharat Singh,Umesh Chandra Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the appellant is directed to implead the complainant as opposite party no.2.

Let notice be issued to the respondent no.2 returnable within four weeks who shall file counter affidavit within the same period. Rejoinder affidavit may be filed within a week.

List immediately thereafter.

Order Date :- 5.5.2015

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