State Of U.P. vs Smt. Kanti
2017 Latest Caselaw 5401 ALL

Citation : 2017 Latest Caselaw 5401 ALL
Judgement Date : 12 October, 2017

Allahabad High Court

State Of U.P. vs Smt. Kanti on 12 October, 2017

Bench: Arvind Kumar Tripathi, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL APPEAL No. - 1659 of 2017
 

 
Appellant :- State Of U.P.
 
Respondent :- Smt. Kanti
 
Counsel for Appellant :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Shashi Kant,J.

There is no compliance of this Court's order dated 08.09.2017,

This is the second case before this Court, in which there is no compliance of the order to communicate the order regarding issuance of bailable warrant.

Office to show cause and also steps be taken for compliance of the order of this Court.

List again on 1st November, 2017 with fresh report along with connected criminal appeal and criminal revision, showing the names of the parties.

Order Date :- 12.10.2017

Monika

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