Guddu @ Shyamabihari In Jail vs State Of U.P.
2023 Latest Caselaw 16224 ALL

Citation : 2023 Latest Caselaw 16224 ALL
Judgement Date : 22 May, 2023

Allahabad High Court

Guddu @ Shyamabihari In Jail vs State Of U.P. on 22 May, 2023

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- JAIL APPEAL No. - 975 of 2008
 

 
Appellant :- Guddu @ Shyamabihari In Jail
 
Respondent :- State of U.P.
 
Counsel for Appellant :- In Person,Amicus Curaie,Farooq Ayoob,Ram Bahadur Singh,Santosh Kanaujia
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shree Prakash Singh,J.

Learned counsel appearing for the appellant submits that he is not having the copy of the lower court record and the office may be directed to provide the copy of the same.

Learned A.G.A. appearing for the State has no objection to the contention aforesaid.

In view of the aforesaid submissions, office is directed to provide the copy of the Judgment and order as well as the relevant papers of the lower court record to the learned counsel for the appellant on payment of usual charges by the next date.

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

Order Date :- 22.5.2023

AKS