Rashid vs State Of U.P.
2016 Latest Caselaw 3841 ALL

Citation : 2016 Latest Caselaw 3841 ALL
Judgement Date : 5 July, 2016

Allahabad High Court

Rashid vs State Of U.P. on 5 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 5194 of 2015
 

 
Appellant :- Rashid
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sageer Ahmad
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Learned counsel for the appellant as well as learned A.G.A for the State are present.

So far compliance report in regard to order dated 12.02.2016 has not been received, although from the supplementary affidavit filed by the appellant, it can be inferred that order regarding juvenility of the appellant has already been passed by the Juvenile Board on 29.03.2016.

Let a reminder be issued for filing compliance report in regard to order dated 12.02.2016.

List this matter on 11th August, 2016.

Order Date :- 05.07.2016.

Vinod.

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