Vishnu Narayan Shivpuri vs State Of U.P.
2017 Latest Caselaw 1370 ALL

Citation : 2017 Latest Caselaw 1370 ALL
Judgement Date : 29 May, 2017

Allahabad High Court

Vishnu Narayan Shivpuri vs State Of U.P. on 29 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL APPEAL No. - 1248 of 2014
 
Appellant :- Vishnu Narayan Shivpuri
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Indra Pratap Singh,Avdhesh Kumar Singh Yadav,Gaurav Saxena,Juhi Saxena,Lalla Chauhan,Neeraj Kumar,Rajni Saxena,Ravindra Nath Pandey,Rishi Saxena,Seena Saxena,Shobhit Kant
 
Counsel for Respondent :- Govt. Advocate,Rajiu Raman Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. After hearing, learned counsel for applicant states that he will argue the appeal and not for bail as twice bail applications have been rejected.

2. List this appeal for final hearing in the week commencing 12th June, 2017 as it is expedited appeal by Hon'ble Supreme Court.

Order Date :- 29.5.2017/Mukesh

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