Prema Devi vs State Of U.P.
2017 Latest Caselaw 3396 ALL

Citation : 2017 Latest Caselaw 3396 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Prema Devi vs State Of U.P. on 18 August, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1622 of 2011
 

 
Appellant :- Prema Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Surendra Kumar,Nisha Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Supplementary affidavit filed on behalf of the appellant is taken on record.

Case called out in the revised list. Sri R.K.Bhargawa holding brief of Ms.Nisha Srivastava, learned counsel for the appellant and Sri U.C.Yadav, learned AGA for the State are present

It appears that the report from the CJM, Barabanki has not been received in compliance of this court's order dated 4.8.2017.

Let a reminder be issued to the CJM, Barabanki to comply with the earlier order dated 4.8.2017 passed by this Court.

List on 28.8.2017.

Order Date :- 18.8.2017

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