Nagar Prasad Verma vs State Of U.P.
2017 Latest Caselaw 446 ALL

Citation : 2017 Latest Caselaw 446 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Nagar Prasad Verma vs State Of U.P. on 11 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1896 of 2016
 

 
Appellant :- Nagar Prasad Verma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- In Person,Narendra Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Learned A.G.A. to call for jail record so as to reach on or before tomorrow at 3.00 p.m.

2. As it appears that accused alongwith his remission may have completed his punishment as he is in jail since 2009 as per statement of learned Amicus Cuarie.

3. List this matter tomorrow i.e. 12th May, 2017 meanwhile, copy of order be communicated by FAX or Special Messenger to Jail Authority.

4. Office is directed to do the needful.

Order Date :- 11.5.2017

Mukesh

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