Gyan Chandra vs State Of U.P.
2017 Latest Caselaw 434 ALL

Citation : 2017 Latest Caselaw 434 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Gyan Chandra vs State Of U.P. on 11 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 54 of 2017
 

 
Appellant :- Gyan Chandra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kaushlendra Tewari,Arun Prakash Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Objection / counter affidavit filed by State which is taken on record.

2. Learned counsel for appellant prays for and is granted a week's time to file reply / rejoinder affidavit to the objection filed by State.

3. List in the next cause list.

Order Date :- 11.5.2017

Mukesh

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