Arvind vs State Of U.P. And 6 Others
2015 Latest Caselaw 538 ALL

Citation : 2015 Latest Caselaw 538 ALL
Judgement Date : 15 May, 2015

Allahabad High Court

Arvind vs State Of U.P. And 6 Others on 15 May, 2015

Bench: Ravindra Singh, Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 4974 of 2014
 

 
Appellant :- Arvind
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Appellant :- C.K. Jha
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Raghvendra Kumar,J.

Heard learned counsel for the appellant and learned A.G.A.

This appeal under section 372 Cr.P.C. has been filed against the judgement and order dated 22.11.2014 passed by learned Addl. Sessions Judge, Court No. 3, Bareilly in which accused respondents have been acquitted. Against the impugned judgement the Government Appeal No. 785 of 2015 has been filed, the same has been admitted, therefore, this appeal is also admitted and connected with Government Appeal No. 785 of 2015. Lower court record has been received. The bailable warrants have been issued against the accused respondents, therefore, there is no need to issue fresh bail bonds against the accused respondents.

List on 13.08.2015.

Order Date :- 15.5.2015

RPD