Rajesh Kumar vs State Of U.P.
2018 Latest Caselaw 1325 ALL

Citation : 2018 Latest Caselaw 1325 ALL
Judgement Date : 2 July, 2018

Allahabad High Court

Rajesh Kumar vs State Of U.P. on 2 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 475 of 2013
 

 
Appellant :- Rajesh Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Smt. Manju R. Chauhan,Ashok Kumar Yadav,V.M. Zaidi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Sri A.K. Yadav, learned counsel for the appellant submits that he has been unable to comply with Rule 34 of Chapter 18 of the Allahabad High Court Rules in order to enable him to receive the paper book and for depositing the usual charges for the same.

Learned counsel for the appellant is granted one week's time to comply with the same.

List in the next cause list.

Order Date :- 2.7.2018

Masarrat

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