State Of U.P. vs Mahendra Singh & 2 Others
2016 Latest Caselaw 3256 ALL

Citation : 2016 Latest Caselaw 3256 ALL
Judgement Date : 31 May, 2016

Allahabad High Court

State Of U.P. vs Mahendra Singh & 2 Others on 31 May, 2016

Bench: Arvind Kumar Tripathi, Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- GOVERNMENT APPEAL No. - 2133 of 2016
 

 
Appellant :- State Of U.P.
 
Respondent :- Mahendra Singh & 2 Others
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Abhai Kumar,J.

In compliance of the Court's order dated 09.05.2016, accused-respondent nos. 2 and 3 namely Jagpat Singh and Raghupat Singh are present before the Court, who have been identified by their counsel Sri Ajay Kumar Singh, Advocate, who has filed his Vakalatnama today they need not to appear until further orders.

As per office report neither report from the Chief Judicial Magistrate, Banda, in compliance court's order nor lower court record has been received.

Issue reminder.

List after receipt of the lower court record.

Order Date :- 31.5.2016

Vinod.

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