Allahabad High Court
State Of U.P. vs Arun Kumar Pandey on 4 August, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 29 Case :- U/S 378 CR.P.C. No. - 242 of 2010 Petitioner :- State Of U.P. Respondent :- Arun Kumar Pandey Petitioner Counsel :- Govt. Advocate Hon'ble Ashwani Kumar Singh,J.
Learned counsel for the appellant submits that the trial court committed an error in appreciating the evidence on record. Admit.
Summon the lower court record. Let bailable warrant be issued to respondent. C.J.M. concerned is directed to ensure the presence of the respondent before this court on 08.09.2010. List on 08.09.2010.
Order Date :- 4.8.2010 Kan