Ranveer vs State Of U.P. And 3 Others
2016 Latest Caselaw 2264 ALL

Citation : 2016 Latest Caselaw 2264 ALL
Judgement Date : 5 May, 2016

Allahabad High Court

Ranveer vs State Of U.P. And 3 Others on 5 May, 2016

Bench: Shashi Kant Gupta, Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 1047 of 2016
 

 
Appellant :- Ranveer
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Vikas Sharma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Kaushal Jayendra Thaker,J.

In pursuance of the order of this court dated 8.3.2016 the accused respondents namely Sanjay, Satish and Smt.Beena are present in person before this Court and have been duly identified by their counsel Shri Sanjay Kumar Mishra and Shri Ram Sheel Sharma, who has filed memo of appearance on their behalf.

Compliance report dated 29.3.2016 in pursuance to the order dated 8.3.2016 has been received from the C.J.M. concerned through fax in which it has been mentioned that the accused respondents Sanjay, Satish and Smt.Beena have surrendered before the concerned court below and have been released on bail after furnishing personal bond and surety bonds along with undertaking that they will appear before this Court on the date fixed.

Office is directed to send reminder to the concerned court below for sending the lower court record at the earliest.

Office is directed to start the process of preparing the typed paper book after the receipt of the lower court record.

List in due course.

The accused respondents namely Sanjay, Satish and Smt.Beena need not appear again in person on the future date before this Court unless otherwise directed.

Order Date :- 5.5.2016