State Of U.P. vs Hufzurrehman
2017 Latest Caselaw 75 ALL

Citation : 2017 Latest Caselaw 75 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

State Of U.P. vs Hufzurrehman on 4 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 2077 of 2004
 

 
Appellant :- State Of U.P.
 
Respondent :- Hufzurrehman
 
Counsel for Appellant :- Govt.Advocate
 
Counsel for Respondent :- Rishad Murtaza
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

None appears for the respondent. Issue bailable warrants to the respondent returnable on 29.05.2017.

Criminal Revision application No. 85 of 2003 is preferred by Abdul Wafa, who is the original complainant. Once the State has already preferred the appeal revision becomes redundant. However, name of Sri Manish Bajpai be shown in this matter. Criminal Revision No. 83/2003 shall stands disposed of. However, the papers shall be kept with the appeal.

Order Date :- 4.5.2017

psd

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