Rajesh Kumar Pandey & Another vs Union Of India
2016 Latest Caselaw 3771 ALL

Citation : 2016 Latest Caselaw 3771 ALL
Judgement Date : 4 July, 2016

Allahabad High Court

Rajesh Kumar Pandey & Another vs Union Of India on 4 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 4775 of 2007
 

 
Appellant :- Rajesh Kumar Pandey & Another
 
Respondent :- Union Of India
 
Counsel for Appellant :- Shri Prakash Dwivedi,Balednra Kumar Singh,C.K.Mishra,D.S.Mishra,N.K. Trivedi,Onkar Singh
 
Counsel for Respondent :- Sanjay Kumar,A.G.A.,S.K. Singh
 
Hon'ble Abhai Kumar, J.

Counsel for the appellant - Vijay Singh is present, whereas none is present on behalf of appellant - Rajesh Kumar Pandey.

Counsel for Union of India is also present.

This case was fixed as peremptorily, so list this case peremptorily on 19th July, 2016 alongwith connected Criminal Appeal No. 2665 of 2008. In case, appellant - Rajesh Kumar Padney does not make his appearance either personally or through his counsel, then his personal bond and two sureties will be cancelled automatically without further orders of this Court.

Order Date :- 04.07.2016.

Vinod.