Jakir Hushain @ Guddu vs State Of U.P.
2016 Latest Caselaw 4304 ALL

Citation : 2016 Latest Caselaw 4304 ALL
Judgement Date : 15 July, 2016

Allahabad High Court

Jakir Hushain @ Guddu vs State Of U.P. on 15 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 5524 of 2015
 

 
Appellant :- Jakir Hushain @ Guddu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sharad Chandra Singh,Balram Gupta,Manoj Kumar Singh,Satish Chandra Singh
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Abhai Kumar, J.

Learned counsel for the appellant in Criminal Appeal No. 3180 of 2014 is present, whereas illness slip on behalf of Sri Balram Gupta, Advocate, counsel of Jakir Hushain @ Guddu in Criminal Appeal No. 5524 of 2015, has been moved today.

It is submitted by Sri Agni Pal Singh, counsel for appellant of Criminal Appeal No. 3180 of 2014 that paper-book has already been prepared and the case be fixed for final hearing.

Office is directed to list this case in the heading of "Final Hearing" with connected appeal.

List in the next cause list for hearing.

Order Date :- 15.07.2016.

Vinod.