Mohd.Haleem vs State Of U.P.
2017 Latest Caselaw 4512 ALL

Citation : 2017 Latest Caselaw 4512 ALL
Judgement Date : 15 September, 2017

Allahabad High Court

Mohd.Haleem vs State Of U.P. on 15 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 201 of 1994
 

 
Appellant :- Mohd.Haleem
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- N. Mohan,A.K. Tiwari,Ayodhya Prasad Mishra,Rashid Ahmad
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri A.K. Tiwari, 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.

Order Date :- 15.9.2017

Pachhere/-

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