Mohan Lal Tewari vs State Of U.P.
2017 Latest Caselaw 1156 ALL

Citation : 2017 Latest Caselaw 1156 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Mohan Lal Tewari 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. - 2004 of 2008
 

 
Appellant :- Mohan Lal Tewari
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- In Person,(Amicus Curaie),Bhupendra Veer Singh,Pushpendra Kumar Singh,R.B. Singh,Ravi Dingar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned counsel for the appellant has sought adjournment on the ground of illness.

List in the next cause list.

Order Date :- 24.5.2017

Mukesh

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