Pahari vs State Of U.P.
2017 Latest Caselaw 2003 ALL

Citation : 2017 Latest Caselaw 2003 ALL
Judgement Date : 6 July, 2017

Allahabad High Court

Pahari vs State Of U.P. on 6 July, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 90 of 1991
 

 
Appellant :- Pahari
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Janardan Prasad
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Janardan Prasad, learned counsel for appellant has sough adjournment on the ground of his illness.

2. Passed over for the day.

3. List in the next cause list.

Order Date :- 6.7.2017

Pachhere/-

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