Narendra Singh @ Nanga vs State Of U.P.
2013 Latest Caselaw 2740 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5584 of 2004
 

 
Appellant :- Narendra Singh @ Nanga
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jagdish Singh Sengar,A.K.S. Solanki,Ashutosh Dwivedi,Rahul Raghav,Yogesh Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

The appeal came for other hearing. Learned counsel for the appellant has place the argument and the evidence which could not be completed.  Appellant Narendra Singh @ Nanga has been produced before us from Central Jail, Naini, Allahabad  brought  by Constables, namely, Constable 1302 PP Raghuvir Singh, Constable 1134 AP Shabbir Khan, Constable 940 AP Arvind Kumar and Constable 496 AP Annu Ali. We direct him to be taken back to Central Jail, Naini, Allahabad and be lodged there.  Narendra Singh @ Nanga as well as the Constables informed us although we had directed four Constables from Agra to be relieved but in spite of our order Jail Authority has not relieved them.  We direct Superintendent Central Jail, Naini, Allahabad to relieve four Constables who have come from Agra today itself. Narendra @ Nanga is directed to be produced before us on Monday at 2:00 pm through Constable of Central Jail, Naini, Allahabad.

Copy of this order be given to learned AGA free of costs today itself.

Order Date :- 24.5.2013

Priyanka