Dinesh Chandra Verma vs Bharat Sangh Thru' Aasoochna ...
2016 Latest Caselaw 4751 ALL

Citation : 2016 Latest Caselaw 4751 ALL
Judgement Date : 2 August, 2016

Allahabad High Court

Dinesh Chandra Verma vs Bharat Sangh Thru' Aasoochna ... on 2 August, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1033 of 2006
 

 
Appellant :- Dinesh Chandra Verma
 
Respondent :- Bharat Sangh Thru' Aasoochna Adhikari
 
Counsel for Appellant :- Chandrakesh Mishra,D.K. Kesharwani,Daya Shankar Mishra,G.K. Mishra,Rajiv Gupta,Sanjay Kumar Singh(Ac)
 
Counsel for Respondent :- Sanjay Kumar Singh,A.G.A. 
 
Hon'ble Abhai Kumar, J.

None is present on behalf of appellant, whereas learned counsel holding brief of Sri Sanjay Kumar Singh for Union of India is present.

It is submitted by learned counsel that in the appeal the appellant has already completed the punishment and none is appearing on behalf of the appellant.

In the circumstances, the case is passed over for the day.

Order Date :- 02.08.2016.

Vinod.

Download the LatestLaws.com Mobile App