Guddu Raidas vs State Of U.P.
2022 Latest Caselaw 19000 ALL

Citation : 2022 Latest Caselaw 19000 ALL
Judgement Date : 28 November, 2022

Allahabad High Court

Guddu Raidas vs State Of U.P. on 28 November, 2022

Bench: Ramesh Sinha, Renu Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- JAIL APPEAL No. - 442 of 2021
 

 
Appellant :- Guddu Raidas
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Jail Appeal
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Renu Agarwal,J.

The present appellant has also preferred joint Criminal Appeal being Criminal Appeal No. 1579 of 2007 against the same judgment and order passed by the trial court through regular counsel. It further transpires from the record that the appellant has been released on remission.

In view of the above the present appeal is consign to record.

(Mrs. Renu Agarwal,J.) (Ramesh Sinha,J.)

Order Date :- 28.11.2022

Nadeem

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