Mahir & Another vs State Of U.P.
2017 Latest Caselaw 7925 ALL

Citation : 2017 Latest Caselaw 7925 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Mahir & Another 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. - 6400 of 2017
 

 
Appellant :- Mahir & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Mohd. Aslam
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Sri vikrant Gupta, Advocate holding brief of Sri Md. Aslam, learned counsel for the appellants is present.

Record reveals that accused-appellants have been granted bail vide court's order dated 6.11.2017.

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

List this appeal in due course for hearing after the paper book is ready.

Order Date :- 12.12.2017

A.P. Pandey

Download the LatestLaws.com Mobile App