Smt. Harimati Devi vs State Of U.P. & Others
2014 Latest Caselaw 337 ALL

Citation : 2014 Latest Caselaw 337 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Smt. Harimati 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. - 55 of 2013
 

 
Applicant :- Smt. Harimati Devi
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Kamlesh Kumar Tiwari,Ajay Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

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

Sri B.K. Tripathi, files memo of appearance on behalf of the accused respondents. The same is taken on the record.

It is reported by C.J.M. Gorakhpur that he accused respondents have appeared before his court and after furnishing bail bonds they have been released on bail but they are not present in the court. The accused respondents shall appear before this court on 30.4.2014.

List on 30.4.2014, showing the name of Sri B.K. Triapthi as counsel for the appellant.

Order Date :- 28.3.2014

Monika