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Mohd. Zahid Alias Chand Babu vs State Of U.P.
2016 Latest Caselaw 3543 ALL

Citation : 2016 Latest Caselaw 3543 ALL
Judgement Date : 16 June, 2016

Allahabad High Court
Mohd. Zahid Alias Chand Babu vs State Of U.P. on 16 June, 2016
Bench: Sudhir Agarwal, Kaushal Jayendra Thaker



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 2964 of 2016
 
Appellant :- Mohd. Zahid Alias Chand Babu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Suresh Kumar Gupta
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Kaushal Jayendra Thaker,J.

1. Heard.

2. Admit.

3. Respondent State is already represented through AGA, hence no notice need be issued.

4. Call for the record of Court below.

Order Date :- 16.6.2016

Pravin

Criminal Misc. Bail Application No. 188548 of 2016

In

Case :- CRIMINAL APPEAL No. - 2964 of 2016

Appellant :- Mohd. Zahid Alias Chand Babu

Respondent :- State Of U.P.

Counsel for Appellant :- Suresh Kumar Gupta

Counsel for Respondent :- G.A.

Hon'ble Sudhir Agarwal,J.

Hon'ble Kaushal Jayendra Thaker,J.

1. Learned AGA prays for and is granted three weeks time to seek instructions and file objection, if any.

2. List thereafter.

Order Date :- 16.6.2016

Pravin

 

 

 
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