Vishesh Kumar vs State Of U.P.
2016 Latest Caselaw 5385 ALL

Citation : 2016 Latest Caselaw 5385 ALL
Judgement Date : 22 August, 2016

Allahabad High Court

Vishesh Kumar vs State Of U.P. on 22 August, 2016

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 496 of 2016
 

 
Appellant :- Vishesh Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Paras Nath Singh,Reeta Devi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Criminal Misc. Delay Application No. 254978 of 2016.

Issue notice to opposite party

Learned A.G.A.has accepted notice on behalf of the State. He prays for and is granted 3 weeks' time to file counter affidavit. Rejoinder affidavit, if any, be filed within two weeks thereafter.

List immediately after expiry of aforesaid period.

List in the week commencing 3rd October, 2016.

Order Date :- 22.8.2016

Download the LatestLaws.com Mobile App