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Krishna Kumar Singh @ Jhilmil vs State Of U.P. And Another
2017 Latest Caselaw 4179 ALL

Citation : 2017 Latest Caselaw 4179 ALL
Judgement Date : 11 September, 2017

Allahabad High Court

Krishna Kumar Singh @ Jhilmil vs State Of U.P. And Another on 11 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 183 of 2017
 

 
Applicant :- Krishna Kumar Singh @ Jhilmil
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Lallan Verma
 
Counsel for Opposite Party :- G.A.,Janardan Yadav
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the opp. party no. 2 states that in this transfer application, an application under section 340 Cr.P.C. has also been filed on behalf of the opp. party no.2.

Learned counsel for the applicant prays for and is granted ten days time to file counter affidavit to the application under section 340 Cr.P.C.

In the meantime, learned counsel for the opp. party no. 2 may also file counter affidavit in the transfer application.

List thereafter.

Order Date :- 11.9.2017

Gss

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Krishna Kumar Singh @ Jhilmil vs State Of U.P. And Another
2017 Latest Caselaw 4179 ALL

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Krishna Kumar Singh @ Jhilmil vs State Of U.P. And Another2017 Latest Caselaw 4179 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Krishna Kumar Singh @ Jhilmil vs State Of U.P. And Another
2017 Latest Caselaw 4179 ALL