Radhey Shyam vs State Of U.P.
2017 Latest Caselaw 1648 ALL

Citation : 2017 Latest Caselaw 1648 ALL
Judgement Date : 8 June, 2017

Allahabad High Court

Radhey Shyam 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. - 2516 of 2008
 

 
Appellant :- Radhey Shyam
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- M.K. Tewari
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. None is present to argue on behalf of appellant-applicant. Shri M.K. Tiwari, Advocate has filed his power on behalf of appellant-applicant.

2. Issue notice to Sri M.K.Tiwari, Advocate as to why he remain absent despite having power in the case.

3. List in the second week of July, 2017.

Order Date :- 8.6.2017

Pachhere/-

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