Girish Chandra Pasi And Another vs State Of U.P.
2012 Latest Caselaw 4833 ALL

Citation : 2012 Latest Caselaw 4833 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Girish Chandra Pasi And Another vs State Of U.P. on 5 October, 2012

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 32 of 2003
 

 
Petitioner :- Girish Chandra Pasi And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Aneeta Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

Report of Chief Judicial Magistrate, Barabanki is on record indicating therein that appellant no.1 Girish Chandra Pasi has expired. Appellant no.2 Shiv Kailash @ Materi has been brought from jail. He has filed his personal bond before the court concerned. Ms.Meena Verma, learned counsel for Appellant no.2 Shiv Kailash @ Materi states that she will argue the case on the next date of listing.

List this appeal along with connected appeals in the last week of November, 2012. Chief Judicial Magistrate, Barabanki shall release Appellant Shiv Kailash @ Materi forthwith.

Registrar of this Court shall send a copy of this order to the District Judge, Barabanki, who shall transmit the same to the Chief Judicial Magistrate, for its compliance.

Order Date :- 5.10.2012

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