State Of U.P. vs Sahim
2017 Latest Caselaw 962 ALL

Citation : 2017 Latest Caselaw 962 ALL
Judgement Date : 22 May, 2017

Allahabad High Court

State Of U.P. vs Sahim on 22 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 2740 of 2007
 

 
Appellant :- State Of U.P.
 
Respondent :- Sahim
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Anil Kumar Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This appeal was listed on 2nd May, 2017 and I had granted twenty days time.

2. There was a bailable warrant issued on respondent which was not served on him.

3. Learned counsel for respondents states that he has applied for certain documents which were not supplied to him.

4. Office shall supply all the documents within a week and list this matter on 30th May, 2017. On which date accused be kept present by his counsel.

Order Date :- 22.5.2017

Mukesh

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