Nanhey Singh vs State Of U.P.
2018 Latest Caselaw 1019 ALL

Citation : 2018 Latest Caselaw 1019 ALL
Judgement Date : 28 May, 2018

Allahabad High Court

Nanhey Singh 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. - 2785 of 2018
 

 
Appellant :- Nanhey Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Arvind Kumar Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Hon'ble Bachchoo Lal,J.

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

Admit.

Summon the lower court record within six weeks.

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.

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

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