Giri Raj Sen vs State Of U.P.
2017 Latest Caselaw 7862 ALL

Citation : 2017 Latest Caselaw 7862 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Giri Raj Sen vs State Of U.P. on 11 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 238 of 2017
 

 
Appellant :- Giri Raj Sen
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Brijesh Kumar,Abhishek Mayank,Chandra Prakash Misra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Shri Devesh Rastogi, Advocate holding brief of Shri Abhishek Mayank, learned counsel for the appellant is present. He has stated that Shri Abhishek Mayank is not available today because his train has become late and prayed that this case be passed over today.

List in the next cause list for disposal of bail application.

Order Date :- 11.12.2017

A.P. Pandey

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