Chetram vs State Of U.P.
2019 Latest Caselaw 3273 ALL

Citation : 2019 Latest Caselaw 3273 ALL
Judgement Date : 19 April, 2019

Allahabad High Court

Chetram vs State Of U.P. on 19 April, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL APPEAL No. - 3001 of 2019
 

 
Appellant :- Chetram
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Atharva Dixit,Manu Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Heard learned counsel for the appellant-applicant.

Admit.

Notice need not be sent as learned A.G.A. has already accepted notice on behalf of the State.

Learned A.G.A. prays for and is granted three weeks' time to file counter affidavit.

List in the week commencing 20.5.2019.

Order Date :- 19.4.2019

RCT/-

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