Sandeep Kumar vs State Of U.P.
2017 Latest Caselaw 5688 ALL

Citation : 2017 Latest Caselaw 5688 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Sandeep Kumar vs State Of U.P. on 24 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 1552 of 2009
 

 
Appellant :- Sandeep Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Appeal,Dinesh Kumar Sharma,Shivani Choudhry,Vaibhav Kalia (Amicus Cur
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rang Nath Pandey,J.

Jail Superintendent, Barabanki is directed to file custody certificate of accused appellant, namely Sandeep Kumar, involved in S.T. No. 351/99 (Crime No. 86/99) under Section 376 I.P.C., P.S. Fatehpur, district Barabanki before this Court. The said report shall be submitted to this Court within a week.

List after receipt of aforesaid report.

Order Date :- 24.10.2017

psd

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