State Of U.P. vs Madan Kumar Agarwal And 2 Others
2015 Latest Caselaw 5130 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- GOVERNMENT APPEAL No. - 4226 of 2015
 
Appellant :- State Of U.P.
 
Respondent :- Madan Kumar Agarwal And 2 Others
 
Counsel for Appellant :- Govt.Advocate
 
Counsel for Respondent :- Arun Kumar Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Notice be issued to respondents-accused no. 1 and 2 afresh.

Office is directed to forward the notices for service upon accused-respondents no.1 and 2 through the C.J.M. Faizabad, who may ensure service of the notice upon the accused-respondents no. 1 and 2.

Notice to be served upon respondent no.3 may be forwarded to Chief Metropolitan Magistrate, Kanpur Nagar , who may ensure its service upon respondent no.3.

In the notice, it shall be indicated that the appeal shall be listed for hearing in the third week of February, 2016.

Office is directed to summon the lower court record and to prepare the paper book.

Connect with Government Appeal No. 4204 of 2015.

Order Date :- 7.12.2015/Ashish Pd.

.

.

Case :- GOVERNMENT APPEAL No. - 4226 of 2015

Appellant :- State Of U.P.

Respondent :- Madan Kumar Agarwal And 2 Others

Counsel for Appellant :- Govt.Advocate

Counsel for Respondent :- Arun Kumar Singh

Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

(Criminal Misc. Application No. Nil of 2015)

Heard learned A.G.A. 

Leave to file appeal is granted.

Order Date :- 7.12.2015/Ashish Pd.