Bhulan Yadav vs State Of U.P.
2018 Latest Caselaw 3854 ALL

Citation : 2018 Latest Caselaw 3854 ALL
Judgement Date : 20 November, 2018

Allahabad High Court

Bhulan Yadav vs State Of U.P. on 20 November, 2018

Bench: Pankaj Naqvi, Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 1910 of 2003
 

 
Appellant :- Bhulan Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kailash Prakash Pathak,Mohammad Alam
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

Appellant is reported to be alive.

L.C.R. stands received.

Office is directed to prepare the paper books and thereafter handover a copy of the same to learned counsel for 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 :- 20.11.2018

A.K.Verma

Download the LatestLaws.com Mobile App