Smt. Vimla Devi vs State Of U.P.
2017 Latest Caselaw 435 ALL

Citation : 2017 Latest Caselaw 435 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Smt. Vimla Devi 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. - 744 of 2017
 

 
Appellant :- Smt. Vimla Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Akhilesh Pratap Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard.

2. Admit.

3. Summon the lower Court record.

4. State may file objection / counter affidavits within three days. Objection / rejoinder Affidavit, if any, may be filed within a week thereafter.

5. List after a week.

Order Date :- 11.5.2017

Mukesh

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