Shaban Ali & Anohter vs State Of U.P.
2017 Latest Caselaw 3930 ALL

Citation : 2017 Latest Caselaw 3930 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Shaban Ali & Anohter vs State Of U.P. on 1 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 419 of 1995
 

 
Appellant :- Shaban Ali & Anohter
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Alok Mathur,Dinesh Kumar Ojha,Smt.Nalini Jain
 
Counsel for Respondent :- Govt. Advocate,Ajmal Khan,Sharad Nandan Ojha
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1.Ms. Nalini Jain, learned counsel for appellant has sought adjournment on the ground of his illness.

2. Passed over for the day.

3. List in the next cause list peremptorily.

Order Date :- 1.9.2017

Pachhere/-

Download the LatestLaws.com Mobile App