Smt. Jeevan Pun Magar vs State Of U.P.
2016 Latest Caselaw 5106 ALL

Citation : 2016 Latest Caselaw 5106 ALL
Judgement Date : 10 August, 2016

Allahabad High Court

Smt. Jeevan Pun Magar vs State Of U.P. on 10 August, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- JAIL APPEAL No. - 996 of 2015
 

 
Appellant :- Smt. Jeevan Pun Magar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Abhai Kumar,J.

Learned counsel for the appellant/Amicus curiae Nishi Mehrotra is present. Her name was ordered to be incorporated in the cause list vide order dated 3.8.2016 of this Court but the same has not been complied with.

The office is directed to incorporated the name of Nishi Mehrotra, learned counsel for the appellant.

The lower court record has already been received in the connected appeal no. 4767 of 2014.

Let paper book be prepared as per rules of the High Court in both the appeals.

List with the connected appeal no. 4767 of 2014.

Order Date :- 10.8.2016

N.A.

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