State Of U.P. vs Taseen Azeem @ Lareab Khan
2017 Latest Caselaw 5265 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 1486 of 2016
 

 
Appellant :- State Of U.P.
 
Respondent :- Taseen Azeem @ Lareab Khan
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Akram Khan,Atul Benjamin Solomon,M.S. Khan,Mohammad Shoaib,Mohd.Imran
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Shashi Kant,J.

In compliance of this Court's order dated 13.07.2017, the accused respondent Taseen Azeem @ Lareab Khan was produced before this Court by learned A.G.A., who was brought by Dy. S.P., LIU Lucknow, R.S. Rai.

He informed that earlier he had engaged the counsel but he has not turned up and he may be permitted to argue his case personally.

Summon the lower court record if not received as yet, thereafter, office to proceed for preparation of paper book, as per Rules of the Court.

After preparation of paper book, list this appeal for final hearing, in due course before appropriate Bench.

The accused respondent Taseen Azeem @ Lareab Khan shall be taken back to the District Jail, Lucknow.

Order Date :- 9.10.2017

Monika