Tayyab vs State Of U.P.
2023 Latest Caselaw 10103 ALL

Citation : 2023 Latest Caselaw 10103 ALL
Judgement Date : 5 April, 2023

Allahabad High Court

Tayyab vs State Of U.P. on 5 April, 2023

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 489 of 2003
 

 
Appellant :- Tayyab
 
Respondent :- State of U.P.
 
Counsel for Appellant :- B.R.Singh,Rakshit Raj Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shree Prakash Singh,J.

Learned counsel appearing fort the appellant submits that he has subsequently been engaged as counsel for the appellant in this matter. He further submits that he may be provided the copy of the lower court record including the Judgment and order of the trial court.

In view of the aforesaid submission,office is directed to provide the copy of the Judgment and order of the trial court including relevant pages of the lower court record to learned counsel for the appellant on payment of usual charges by the next date.

List/put up this matter in the first week of May,2023.

Order Date :- 5.4.2023

AKS

Download the LatestLaws.com Mobile App