State Of U.P. (State Appeal) vs Jai Prakash
2014 Latest Caselaw 4526 ALL

Citation : 2014 Latest Caselaw 4526 ALL
Judgement Date : 19 August, 2014

Allahabad High Court

State Of U.P. (State Appeal) vs Jai Prakash on 19 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CRIMINAL APPEAL No. - 904 of 2014
 

 
Appellant :- State Of U.P. (State Appeal)
 
Respondent :- Jai Prakash
 
Counsel for Appellant :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned A.G.A., and Sri Devi Prasad Singh, counsel for the accused respondent.

The compliance report of the order dated 08.7.2014 has been received from C.J.M. Pratapgarh which shows that accused respondent has appeared before the court of learned C.J.M. Pratapgarh and after furnishing the bail bonds he has been released on bail. He is present in the court, he has been identified by his counsel, his personal appearance is dispensed with till otherwise is not directed.

The lower court record has been received.

Office is directed to proceed further for the purpose of hearing of this appeal.

Order Date :- 19.8.2014

RPD