Navin Gupta @ Kaliya vs State Of U.P.
2017 Latest Caselaw 7913 ALL

Citation : 2017 Latest Caselaw 7913 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Navin Gupta @ Kaliya vs State Of U.P. on 12 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 387 of 2012
 

 
Appellant :- Navin Gupta @ Kaliya
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- M.P. Singh Gaur
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh-I,J.

List has been revised.

None responds from the side of the appellant.

Lower court record has been received.

Office is directed to prepare paper book containing type-written statements of the witnesses within three weeks positively.

Let a notice be issued to learned counsel for the appellant to disclose before this Court as to whether he would like to argue this case.

List this case on 23.1.2018.

Order Date :- 12.12.2017

A.P. Pandey

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