Tulsa Devi vs State Of U.P.
2019 Latest Caselaw 4439 ALL

Citation : 2019 Latest Caselaw 4439 ALL
Judgement Date : 13 May, 2019

Allahabad High Court

Tulsa Devi vs State Of U.P. on 13 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL No. - 1257 of 2019
 

 
Appellant :- Tulsa Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Bipin Kumar,Rajesh Kumar Singh
 
Counsel for Respondent :- G.A.,Sanjay Kumar Tiwari
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Supplementary affidavit filed today by learned counsel for the appellant is taken on record.

In the supplementary affidavit, it has been stated that accused-appellant is suffering from acute illness.

In the circumstances, Superintendent, District Jail, Agra/Doctor posted in the district jail, Agra is directed to submit a report to this Court regarding present health condition of accused-appellant within a period of two weeks.

List this case after two weeks.

Order Date :- 13.5.2019

RCT/-

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