Bechai Singh @ Bachai Singh vs The State Of U.P.
2017 Latest Caselaw 6724 ALL

Citation : 2017 Latest Caselaw 6724 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Bechai Singh @ Bachai Singh vs The 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. - 1198 of 2001
 

 
Appellant :- Bechai Singh @ Bachai Singh
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- K.P.Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

Sri K. P. Singh, learned counsel for appellant is present in the Court. However, he submits that he does not have any instructions to proceed with the appeal.

Let bailable warrants be issued to the appellant-accused through Chief Judicial Magistrate, Unnao ensuring his presence before this Court on the next date of hearing.

List on 30.11.2017.

Learned Chief Judicial Magistrate, Unnao is directed to send the compliance report of the order on or before the next date of hearing.

Order Date :- 10.11.2017

psd

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