Ankit Saini vs State Of U.P. And Another
2019 Latest Caselaw 4021 ALL

Citation : 2019 Latest Caselaw 4021 ALL
Judgement Date : 2 May, 2019

Allahabad High Court

Ankit Saini vs State Of U.P. And Another on 2 May, 2019

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL No. - 3351 of 2019
 

 
Appellant :- Ankit Saini
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- Ram Kumar Dubey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ajit Singh,J.

Matter requires consideration.

Admit.

Learned A.G.A. has accepted notice on behalf of the State/respondent no.1.

As per provision of Section 15(A)(3) of SC/ST Act, learned A.G.A. shall inform the victim/his dependant about the proceedings of this case.

Learned A.G.A. is directed to file objection/counter affidavit stating evidence against the appellant within two weeks.

List on 29.05.2019.

Order Date :- 2.5.2019

R./

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