Sarvesh vs State Of U.P.
2016 Latest Caselaw 7319 ALL

Citation : 2016 Latest Caselaw 7319 ALL
Judgement Date : 30 November, 2016

Allahabad High Court

Sarvesh vs State Of U.P. on 30 November, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL APPEAL No. - 1877 of 2014
 

 
Appellant :- Sarvesh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ranvir Singh
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Pratyush Kumar, J.

In pursuance of Court's order dated 10th November, 2016, the accused-appellant Sarvesh has not been produced before this Court.

Today from the perusal of the order-sheet, it transpires that order has not been communicated to the District Jail, Etawah.

Office is directed to comply with the order dated 10th November, 2016, with the modification that accused-appellant - Sarvesh, be summoned for 15th December, 2016.

Let a copy of this order also be communicated to the Senior Superintendent of Jail, Etawah.

A free copy of this order be given to the learned A.G.A for the purpose.

Order Date :- 30.11.2016

Vinod.

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