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Judgment
1 paragraphs · 27 words
Criminal appeal is allowed. For order see my order of date passed in Criminal Appeal No. 307 of 2004 (Smt. Guddi and others Vs. State of U.P.).
High CourtsSingle Bench(2026) 10 AHC CK 4323
Raju & Anr. vs State Of U.P.
Allahabad High Court · Decided on 30 October 2026
- HON’BLE JUDGES
- Abdul Shahid, J
- RESULT
- Allowed
- CASE NUMBER
- CRIMINAL APPEAL No. - 648 of 2004