Kallu vs State Of U.P.
2019 Latest Caselaw 2822 ALL

Citation : 2019 Latest Caselaw 2822 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

Kallu vs State Of U.P. on 11 April, 2019

Bench: Vipin Sinha, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL APPEAL No. - 1472 of 1996
 

 
Appellant :- Kallu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ghanshyam Joshi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Hon'ble Ifaqat Ali Khan,J.

Today when the case has been taken up, Sri R.K. Gautam Advocate has filed his appearance on behalf of sole appellant Kallu.

We have perused the report of the CJM concerned which shows that sole appellant has appeared before the court of CJM and obtained bail.

The Court has been informed that record has already been received.

Office is directed to prepare the paper book within two months from today and thereafter list the appeal for hearing before appropriate Bench, showing the name of Sri R.K. Gautam as counsel for the appellant.

The appearance of sole appellant Kallu is being exempted till further orders of this Court.

Order Date :- 11.4.2019