Brij Bhushan Singh vs State Of U.P.
2017 Latest Caselaw 1151 ALL

Citation : 2017 Latest Caselaw 1151 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Brij Bhushan Singh vs State Of U.P. on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 547 of 2016
 

 
Appellant :- Brij Bhushan Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sampurna Nand Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Learned counsel for appellant prays for and is granted a week's time to file rejoinder affidavit to the counter affidavit filed by State.

2. List on 2nd June, 2017.

Order Date :- 24.5.2017

Mukesh

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