Mahesh Kumar Vyas vs State Of U.P.
2016 Latest Caselaw 3412 ALL

Citation : 2016 Latest Caselaw 3412 ALL
Judgement Date : 6 June, 2016

Allahabad High Court

Mahesh Kumar Vyas vs State Of U.P. on 6 June, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 2608 of 2016
 

 
Appellant :- Mahesh Kumar Vyas
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Raghubir Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Abhai Kumar, J.

Heard.

Admit.

Learned A.G.A may file counter affidavit / objection, if any, within four weeks.

Summon the original lower court record.

List thereafter.

Learned counsel for the appellant prays for bail, but looking to the facts that appellant was not bailed out during the trial. Therefore, only after filing of counter affidavit, the matter requires for consideration.

Order Date :- 06.06.2016.

Vinod.

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