Sunder vs State Of U.P.
2018 Latest Caselaw 4495 ALL

Citation : 2018 Latest Caselaw 4495 ALL
Judgement Date : 20 December, 2018

Allahabad High Court

Sunder vs State Of U.P. on 20 December, 2018

Bench: Anil Kumar, Mohd. Faiz Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1055 of 2018
 

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

 
Hon'ble Anil Kumar,J.

Hon'ble Mohd. Faiz Alam Khan,J.

Learned A.G.A. has filed his objection to the bail application which is taken on record.

Rejoinder affidavit filed by learned counsel for appellant is also taken on record.

As prayed, list in the third week of January, 2019.

(Mohd. Faiz Alam Khan,J.) (Anil Kumar,J.)

Order Date :- 20.12.2018

Praveen

Download the LatestLaws.com Mobile App