Ashok vs State Of U.P.
2016 Latest Caselaw 5355 ALL

Citation : 2016 Latest Caselaw 5355 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

Ashok vs State Of U.P. on 20 August, 2016

Bench: Bala Krishna Narayana, Alok Kumar Mukherjee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 4619 of 2010
 

 
Appellant :- Ashok
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Hitesh Pachori,Devendra Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Alok Kumar Mukherjee,J.

Heard Sri V.B. Paul, learned counsel for the appellant and Sri Akhilesh Singh, learned Government Advocate for the State.

Sri Akhilesh Singh, learned Government Advocate has made a prayer that he may be granted three weeks' time to file his counter affidavit in the application moved on behalf of the appellant in this criminal appeal under Section 7A of the Juvenile Justice (Care & Protection of Children) Act, 2000.

List this case on 15.09.2016.

Order Date :- 20.8.2016

Faridul

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