Babu Lal vs State Of U.P.
2017 Latest Caselaw 1646 ALL

Citation : 2017 Latest Caselaw 1646 ALL
Judgement Date : 8 June, 2017

Allahabad High Court

Babu Lal vs State Of U.P. on 8 June, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 2235 of 2008
 

 
Appellant :- Babu Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Madan Mohan Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. None is present. Sri Madan Mohan Pandey, learned counsel for the appellant has filed his power on behalf of appellant but he is not present. On previous date also he was absent.

2. Issue notice to Sri Madan Mohan Pandey, Advocate to appear in person in first week of July, 2017.

Order Date :- 8.6.2017

Pachhere/-

Download the LatestLaws.com Mobile App