Kokila Singh @ Nanhakau Singh vs The State Of U.P.
2017 Latest Caselaw 5409 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL REVISION No. - 410 of 2002
 

 
Revisionist :- Kokila Singh @ Nanhakau Singh
 
Opposite Party :- The State Of U.P.
 
Counsel for Revisionist :- Anand Kumar Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Umesh Chandra Srivastava,J.

On the case being taken up today for hearing accused-revisionist Kokila Singh @ Nanhakau Singh, duly identified by his counsel J. B. Singh, Advocate is present in person before the Court.

The power filed by Sri J. B. Singh on behalf of revisionist is taken on record.

A perusal of report dated 20.09.2017  of Chief Judicial Magistrate, Raebareli indicates that in compliance of order dated 31.8.2017 of this Court, accused-revisionist had appeared before the Chief Judicial Magistrate  and released on bail on his furnishing personal as well as sureties bonds.

List this Revision in the week commencing 13.11.2017 for hearing on which date revisionist need not appear in person.

Order Date :- 12.10.2017

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