Mritunjai Shukla vs State Of U.P.
2018 Latest Caselaw 3722 ALL

Citation : 2018 Latest Caselaw 3722 ALL
Judgement Date : 15 November, 2018

Allahabad High Court

Mritunjai Shukla vs State Of U.P. on 15 November, 2018

Bench: Pankaj Naqvi, Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3266 of 2004
 

 
Appellant :- Mritunjai Shukla
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kameshwar Singh
 
Counsel for Respondent :- C.S.C.,A.G.A.,D.Singh,R.K.Pandey
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

The sole appellant is duly represented by Sri Kameshwar Singh.

Summon the L.C.R. forthwith. Upon receipt of the L.C.R., office shall prepare the paper books and thereafter handover a copy of the same to learned counsel for the appellant on payment of usual charges and free of cost to learned A.G.A.

List in the week commencing 14.01.2019 for hearing.

Order Date :- 15.11.2018

A.K.Verma

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