Bittu @ Pintu @ Prem Singh vs State Of U.P.
2016 Latest Caselaw 2386 ALL

Citation : 2016 Latest Caselaw 2386 ALL
Judgement Date : 9 May, 2016

Allahabad High Court

Bittu @ Pintu @ Prem Singh vs State Of U.P. on 9 May, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL No. - 3596 of 2015
 

 
Appellant :- Bittu @ Pintu @ Prem Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pradeep Kuma Bhardwaj
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Pratyush Kumar,J.

Counter affidavit filed on behalf of State-respondent is taken on record.

Learned counsel for the parties agreed that the L.C. R. has been received and the appeal should be heard on merits.

The appellant is in jail and the hearing of the appeal is expedited.

List on 6.7.2016 along with connected Crl. Appeal No. 3881 of 2015 for final hearing.

Order Date :- 9.5.2016

G.S

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