State Of U.P. vs Nemchandra & Others
2014 Latest Caselaw 114 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- GOVERNMENT APPEAL No. - 2900 of 2001
 

 
Appellant :- State Of U.P.
 
Respondent :- Nemchandra & Others
 
Counsel for Appellant :- R.P.Dubey/G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned A.G.A. for the State of U.P. and learned counsel for the accused respondent.

The compliance report of the order dated 29.1.2014 has been received which shows that accused respondents have appeared before the court of C.J.M. Bareilly and have obtained their bail. They are present in court. They have been identified by their counsel Sri Nisaruddin and Sri Rajesh Kumar who file memo of appearance in the court on behalf of the accused respondents The same be taken on the record. Their personal attendance is dispensed with till otherwise not directed.

Lower court's record has been received.

The office is directed to prepare its paper book.

List immediately thereafter for final hearing before appropriate Bench.

Order Date :- 24.3.2014

Monika