Awadhesh Mishra vs State Of U.P. Thru. Prin. ...
2023 Latest Caselaw 13432 ALL

Citation : 2023 Latest Caselaw 13432 ALL
Judgement Date : 28 April, 2023

Allahabad High Court

Awadhesh Mishra vs State Of U.P. Thru. Prin. ... on 28 April, 2023

Bench: Attau Rahman Masoodi, Saroj Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 1251 of 2023
 

 
Appellant :- Awadhesh Mishra
 
Respondent :- State Of U.P. Thru. Prin. Secretary Home, Lucknow
 
Counsel for Appellant :- Apoorva Tewari
 
Counsel for Respondent :- G.A.,B/S0877
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Mrs. Saroj Yadav,J.

Heard learned counsel for the parties.

This criminal appeal under Section 454 Cr.P.C. has been filed against the judgment and order dated 12.04.2022 passed by Additional District and Sessions Judge, Court No. 4/Special Judge, Essential Commodities Act, Lucknow rejecting the appellant's application filed under Section 452 Cr.P.C.

Let an objection be filed by learned A.G.A. within three weeks, on which, response if any may be filed within one week thereafter.

List the matter in the first week of July, 2023.

(Mrs. Saroj Yadav, J.) (A.R. Masoodi, J.)

Order Date :- 28.4.2023

Arun