Shashi Devi vs State Of U.P. & Others
2014 Latest Caselaw 328 ALL

Citation : 2014 Latest Caselaw 328 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Shashi Devi vs State Of U.P. & Others on 28 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 125 of 2012
 

 
Applicant :- Shashi Devi
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Mahendra Singh Rajput
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned A.G.A. for the State of U.P.

Sri Nikhil Kumar files memo of appearance on behalf of the accused respondent no. 1. The same is taken on record.

The compliance report of the order dated 6.2.2014 has been received which shows that accused respondents have appeared before the court of C.J.M. Auraiya and after furnishing the bail bonds, they have been released on bail. They are present in court. They have been identified by their counsel. 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 showing the name of Sri counsel for the accused respondents showing the name of Sri Nikhil Kumar as counsel for the accused respondent no. 1

Order Date :- 28.3.2014

Monika