Smt. Rama Thapa vs State Of U.P.
2017 Latest Caselaw 7870 ALL

Citation : 2017 Latest Caselaw 7870 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Smt. Rama Thapa vs State Of U.P. on 11 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- JAIL APPEAL No. - 5591 of 2017
 

 
Appellant :- Smt. Rama Thapa
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Rashmi Srivastava Ac
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Smt. Rashmi, learned amicus curiae is present.

In pursuance of the court's order dated 15.11.2017, it is reported by office that lower court record has been received. However, jail superintendent has not submitted his report.

Let a notice be issued to jail superintendent to show cause why he did not submit his report within three weeks, failing which, he will appear in person before this court.

Office is directed to prepare paper book containing type written statements of the witnesses within three weeks positively.

List this case on 18.1.2018.

Order Date :- 11.12.2017

A.P. Pandey

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