Bhagwat Saran @ Bhagat vs State Of U.P.
2019 Latest Caselaw 3652 ALL

Citation : 2019 Latest Caselaw 3652 ALL
Judgement Date : 26 April, 2019

Allahabad High Court

Bhagwat Saran @ Bhagat vs State Of U.P. on 26 April, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL No. - 433 of 2019
 

 
Appellant :- Bhagwat Saran @ Bhagat
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sanjay Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Learned A.G.A. has pointed out that since there is criminal history against the accused-appellant some more time may be granted to file counter affidavit.

Learned counsel for the accused-appellant has stated in his supplementary affidavit that there is no such criminal history against accused-appellant.

In view of cross allegation, it appears necessary to call for a counter affidavit.

As prayed, two weeks' time is granted to the learned A.G.A. to file counter affidavit.

List after two weeks.

Order Date :- 26.4.2019

RCT/-

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