Manoj Kumar Rawat vs State Of U.P.
2017 Latest Caselaw 1510 ALL

Citation : 2017 Latest Caselaw 1510 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Manoj Kumar Rawat vs State Of U.P. on 31 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1666 of 2012
 

 
Appellant :- Manoj Kumar Rawat
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ajay Pratap Singh,Amrit Kumar Tiwari,Dinesh Kr. Sharma,Puttan Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. While dictating the judgment certain factual aspect on the record requires clarification by the counsels, hence list this appeal on 6th June, 2017 before the undersigned.

2. The accused namely; Manoj Kumar Rawat son of Ram Kripal Rawat is in jail for more than five years and he is ordered to be enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount. He shall appear or kept present by Jail Authorities before this Court on 6th June, 2017, if not released on bail by that date.

Order Date :- 31.5.2017

Mukesh