Vijai Shanker @ Ragghu vs State
2017 Latest Caselaw 3377 ALL

Citation : 2017 Latest Caselaw 3377 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Vijai Shanker @ Ragghu vs State on 18 August, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 410 of 1994
 

 
Appellant :- Vijai Shanker @ Ragghu
 
Respondent :- State
 
Counsel for Appellant :- J.C. Seth,Pradeep Srivastava,R.S.Verma
 
Counsel for Respondent :- Govt. Advocate,Rahul Dubey
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Case called out.

2. Counsel for appellant-accused is absent. He had informed to file vakalatnama on behalf of appellant-accused, who is in jail, but no power has been filed.

3. Summon appellant-accused from jail fixing 31.08.2017 to engage some other counsel or to express his willingness whether he wants some other counsel from the list of amicus curie.

Order Date :- 18.8.2017

Pachhere/-

Download the LatestLaws.com Mobile App