Shalendra Kumar Gupta vs State Of U.P.
2015 Latest Caselaw 2488 ALL

Citation : 2015 Latest Caselaw 2488 ALL
Judgement Date : 21 September, 2015

Allahabad High Court

Shalendra Kumar Gupta vs State Of U.P. on 21 September, 2015

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL APPEAL No. - 3977 of 2008
 

 
Appellant :- Shalendra Kumar Gupta
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.K. Tripathi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Vipin Sinha,J.

On the request of Shri R.K. Tripathi learned counsel for the appellant, list in the next cause list to enable him to file a supplementary affidavit bringing on record the certificate regarding age of the appellant and the prescription of the doctor to demonstrate that the appellant is ill.

Order Date :- 21.9.2015

Ishan

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