Haroon vs State Of U.P.,
2017 Latest Caselaw 3361 ALL

Citation : 2017 Latest Caselaw 3361 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Haroon vs State Of U.P., on 18 August, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1035 of 2011
 

 
Appellant :- Haroon
 
Respondent :- State Of U.P.,
 
Counsel for Appellant :- Mohd. Aslam Khan
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Power filed by Sri R.P.Singh on behalf of the appellant is taken on record.

Case called out in the revised list. Sri U.C.Yadav, learned AGA for the State is present.

In compliance of the order dated 14.7.2017 passed by this Court the accused-appellant, Haroon has been produced today before this court who has been duly identified by the learned counsel for the appellant. His personal appearance is dispensed with unless otherwise directed by this Court.

List after two weeks.

Order Date :- 18.8.2017

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