Tahir Hussain @Mohd. Tahir vs State
2014 Latest Caselaw 4277 ALL

Citation : 2014 Latest Caselaw 4277 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Tahir Hussain @Mohd. Tahir vs State on 11 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1242 of 1994
 

 
Appellant :- Tahir Hussain @Mohd. Tahir
 
Respondent :- State
 
Counsel for Appellant :- Y.K. Shukla,Apul Misra
 
Counsel for Respondent :- Aga,Mohd Nizamuddin
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Report of the Chief Judicial Magistrate, Allahabad refered to in the office report dated 8.8.2014 records that appellant no.7 Maqsood Alam had expired on 25.7.2012 .

In view of aforesaid fact, the appeal in respect of appellant no.7 Maqsood Alam abates.

Office is directed to make a note in the memo of appeal.

Typed copy of the statements be made available to learned counsel for the appellants by office.

The appeal shall be listed for hearing on 21.8.2014 peremptorily.

Order Date :- 11.8.2014

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