RAJEEV @ BABBU Vs. STATE OF U P
LAWS(ALL)-2018-4-586
HIGH COURT OF ALLAHABAD
Decided on April 03,2018

Rajeev @ Babbu Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) The case is passed over on the illness slip of Sri Jitendra Kumar Shishodia, learned counsel for the complainant. Learned counsel for the appellant is present.
(2.) Despite the specific order dated 20.3.2018 passed by this court directing the office to send the lower court record but the lower court record has not been sent.
(3.) Office is directed to give an explanation in this regard.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.