Shiv Singh @ Sarvesh Tomar vs State Of U.P.
2016 Latest Caselaw 7116 ALL

Citation : 2016 Latest Caselaw 7116 ALL
Judgement Date : 18 November, 2016

Allahabad High Court

Shiv Singh @ Sarvesh Tomar 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. - 5815 of 2016
 

 
Appellant :- Shiv Singh @ Sarvesh Tomar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Deepak Kumar
 
Counsel for Respondent :- G.A.
 
Hon'ble Vikram Nath, J.

Hon'ble Sheo Kumar Singh-I, J.

Heard learned counsel for the appellant and the learned A.G.A. for the State.

Admit and connect with Criminal Appeal No. 5339 of 2016 and Criminal Appeal No. 5505 of 2016.

Summon the lower court record.

Learned A.G.A. prays for and is granted two weeks' time to obtain instructions/file counter affidavit within two weeks.

List after one month.

Order Date :- 18.11.2016.

Vinod.

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