Amit Alias Nata And Another vs State Of U.P.
2022 Latest Caselaw 18205 ALL

Citation : 2022 Latest Caselaw 18205 ALL
Judgement Date : 21 November, 2022

Allahabad High Court

Amit Alias Nata And Another vs State Of U.P. on 21 November, 2022

Bench: Manoj Misra, Vikas Budhwar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 963 of 2022
 

 
Appellant :- Amit Alias Nata And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Neeraj Kumar Chaurasiya,Mohd. Naushad Siddiqui
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Vikas Budhwar,J.

In Re: Exemption Application No. 1 of 2022

The appellants have sought exemption from filing certified copy of the impugned judgment as already free copy of the impugned judgment has been annexed.

In view of the above, the exemption application is allowed.

Office to assign regular number to the appeal.

In Re: Appeal

Admit.

Let the record of the court below be called for.

The learned A.G.A. has accepted notice on behalf of the State.

List the application seeking suspension of sentence for orders after expiry of six weeks. In the meantime, the learned A.G.A. may file written objection to the bail prayer.

Order Date :- 21.11.2022

Nisha