Nadeem vs State Of U.P.
2017 Latest Caselaw 7914 ALL

Citation : 2017 Latest Caselaw 7914 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Nadeem vs State Of U.P. on 12 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 4295 of 2010
 

 
Appellant :- Nadeem
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- B.B. Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh-I,J.

List has been revised.

None responds from the side of the appellant.

Record reveals that vide order dated 21.1.2011, office was directed to connect this appeal with Criminal Appeal No. 4578 of 2010 but office has not given any reason, why, this appeal has not been connected with the said appeal.

Office to submit its explanation within three days in this regard.

Bail has been granted to the accused on 22.1.2011. Lower court record has been received.

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

Let a notice be issued to learned counsel for the appellant to disclose before this Court as to whether he would like to argue this case.

List thereafter in due course.

Order Date :- 12.12.2017

A.P. Pandey