Asha Ram vs State Of U.P.
2017 Latest Caselaw 1164 ALL

Citation : 2017 Latest Caselaw 1164 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Asha Ram 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. - 2 of 2001
 

 
Appellant :- Asha Ram
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- D.S.Tewari
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Appellant-Asha Ram was issued with bailable warrant and he has been granted bail.

2. List on 4th July, 2017 for final hearing showing the name of Sri Raghunath Singh as counsel for appellant.

3. The name of Sri D.S. Tewari- Advocate be not shown as counsel for appellant.

Order Date :- 24.5.2017

Mukesh

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