Vrindawan Yadav @ Badari vs State Of U.P.
2018 Latest Caselaw 1015 ALL

Citation : 2018 Latest Caselaw 1015 ALL
Judgement Date : 28 May, 2018

Allahabad High Court

Vrindawan Yadav @ Badari vs State Of U.P. on 28 May, 2018

Bench: Rajesh Dayal Khare, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL APPEAL No. - 2797 of 2018
 

 
Appellant :- Vrindawan Yadav @ Badari
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jaysingh Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Hon'ble Bachchoo Lal,J.

Connect with Cr. Appeal No. 2765 of 2018.

Heard learned counsel for the appellant and learned A.G.A. for the State.

Admit.

Summon the lower court record in case the same has not yet been summoned in the connected matter.

List after six weeks for consideration of prayer for bail.

Learned A.G.A., if so desires, may file objection by the next date fixed.

A communication of this order be sent through speed post as well as fax to the concerned court below for sending the lower court record at the earliest in case the lower court record has not yet been received.

Office shall also annex the receipts of the speed post as well as fax evidencing the dispatch of the notice.

Order Date :- 28.5.2018

Gss