Kanhaiya Lal And An Other vs State Of U.P.
2017 Latest Caselaw 1165 ALL

Citation : 2017 Latest Caselaw 1165 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Kanhaiya Lal And An Other vs State Of U.P. on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 856 of 2001
 

 
Appellant :- Kanhaiya Lal And An Other
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Smt.Nalini Jain
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This appeal is of the year 2001.

2. The Court had issued bailable warrant against accused before 17 years and they are enjoyed bail.

3. Today after 17 years, counsel for the appellants is not ready to argue the matter.

4. Learned counsel for the appellant undertakes to argue the matter on 30th May, 2017.

5. List on 30th May, 2017.

6. On the next date fixed, all the accused shall remain present before this Court.

Order Date :- 24.5.2017

Mukesh

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