Anney @ Anwar vs State Of U.P.
2017 Latest Caselaw 6657 ALL

Citation : 2017 Latest Caselaw 6657 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Anney @ Anwar vs State Of U.P. on 10 November, 2017

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- CRIMINAL APPEAL No. - 989 of 2001
 

 
Appellant :- Anney @ Anwar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- M.P.Yadav
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

Sri Amar Nath Dubey has filed his Vakalatnama on behalf of the appellant. His Vakalatnama is taken on record.

In compliance of the order dated 27.10.2017 the appellant-accused is present in the Court who has been identified by his newly appointed advocate Sri Amar Nath Dubey.

The Learned Chief Judicial Magistrate, Sultanpur has also submitted his compliance report of the aforesaid order.

Learned counsel for the appellant requests that the case may be adjourned for two weeks so as to enable him to get ready with the appeal and in the meantime construct his file for arguments.

On the request made by the learned counsel for appellant and in the interest of justice, the case is adjourned to 30.11.2017.

List on 30.11.2017.

Order Date :- 10.11.2017

psd