Boby vs State Of U.P.
2016 Latest Caselaw 7403 ALL

Citation : 2016 Latest Caselaw 7403 ALL
Judgement Date : 5 December, 2016

Allahabad High Court

Boby vs State Of U.P. on 5 December, 2016

Bench: Ramesh Sinha, Rekha Dixit




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CAPITAL CASES No. - 1445 of 2016
 

 
Appellant :- Boby
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Farid Ahmad Quraishi,Nazrul Islam Jafri
 
Counsel for Respondent :- A.G.A.,Raghuraj Kishore
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dixit,J.

Learned A.G.A filed counter affidavit which is taken on record.

Learned counsel for the parties are present.

Sri Jitendra Prasad, holding brief of Sri Raghuraj Kishore, Advocate, learned counsel for respondent No.2 is present. He prays for and is granted two weeks' time to file counter affidavit.

List this matter after two weeks.

(Mrs. Rekha Dixit,J) (Ramesh Sinha,J)

Order Date :- 5.12.2016

G.S

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