State Of U.P. vs Ram Adhar And Ors.(4)
2017 Latest Caselaw 1159 ALL

Citation : 2017 Latest Caselaw 1159 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

State Of U.P. vs Ram Adhar And Ors.(4) on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1394 of 2006
 

 
Appellant :- State Of U.P.
 
Respondent :- Ram Adhar And Ors.(4)
 
Counsel for Appellant :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This appeal is of the year 2006.

2. Sri Dilip Pandey, learned counsel for appellant states that all the accused have been released on bail by Trial Court.

3. According to learned counsel for the respondent, Ram Adhar Singh ( respondent no.1) son of Sawle Singh has passed away.

4. In view of the above, the appeal qua Ram Adhar Singh ( respondent no.1) son of Sawle Singh stands abated.

5. Learned counsel for respondent shall file his Vakalatnama within a period of one week.

6. List on 11th July, 2017 for final hearing.

Order Date :- 24.5.2017

Mukesh

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