Rajpal & Another vs State Of U.P.
2016 Latest Caselaw 7107 ALL

Citation : 2016 Latest Caselaw 7107 ALL
Judgement Date : 18 November, 2016

Allahabad High Court

Rajpal & Another vs State Of U.P. on 18 November, 2016

Bench: Vikram Nath, Sheo Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL APPEAL No. - 2336 of 2016
 

 
Appellant :- Rajpal & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ajay Singh
 
Counsel for Respondent :- G.A.,Abhitab Kumar Tiwari,Indra Kumar Chaturvedi
 
Hon'ble Vikram Nath, J.

Hon'ble Sheo Kumar Singh-I, J.

Sri Indra Kumar Chaturvedy, learned counsel for the complainant prays for and is granted one week?s time to file counter affidavit placing on record the criminal antecedents of the appellants.

Counter affidavit filed by the State discloses five cases against the applicant ? Raghuveer. According to Sri Chaturvedi, there are more cases then those mentioned in the counter affidavit of the State.

Learned A.G.A may obtain instructions with regard to any further criminal antecedents of the applicants.

List peremptorily on 29th November, 2016.

Order Date :- 18.11.2016

Vinod.