Kapil vs State Of U.P.
2016 Latest Caselaw 3932 ALL

Citation : 2016 Latest Caselaw 3932 ALL
Judgement Date : 6 July, 2016

Allahabad High Court

Kapil vs State Of U.P. on 6 July, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 5652 of 2011
 

 
Appellant :- Kapil
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ajay Kumar Singh,Navin Singh,Rajiv Lochan Shukla,S.D. Dwivedi,Vivek Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Pratyush Kumar,J.

Counter affidavit filed in the Court today is taken on record.

Learned counsel for the appellant states that the appellant is in jail for last 7 years and the final hearing of the appeal is expedited.

The office is directed to get the paper book prepare on priority basis preferably within a period of one month.

List on 8.8.2016 for final hearing.

Dt.6.7.2016.

G.S

Download the LatestLaws.com Mobile App