Bijendra Yadav vs State Of U.P. And Anr.
2012 Latest Caselaw 6253 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 3870 of 2011
 

 
Petitioner :- Bijendra Yadav
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- S.A. Imam
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the appellant and the learned A.G.A.

Sri M.K.Sharma files memo of appearance on behalf of accused respondent. This appeal has been admitted and bailable warrant has been issued against the accused respondents. The compliance report of the order dated 12.10.2012 has not been received. The accused respondent is present in the court. It is submitted by him that he has furnished the bail bonds in the court of C.J.M. Ghaziabad, considering the same his personal attendance is dispensed with till otherwise not directed. The lower court record has been received. The office is directed to proceed further for the purpose of hearing of this appeal.

Order Date :- 21.12.2012

N.A.