Munna vs State Of U.P.
2017 Latest Caselaw 5545 ALL

Citation : 2017 Latest Caselaw 5545 ALL
Judgement Date : 23 October, 2017

Allahabad High Court

Munna vs State Of U.P. on 23 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 963 of 2009
 

 
Appellant :- Munna
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- In Person,A.P. Mishra
 
Counsel for Respondent :- Govt. Advocate,I B Singh
 

 
Hon'ble Rang Nath Pandey,J.

List revised.

None appears on behalf of appellant.

However, learned A.G.A. is present for the State.

Issue bailable warrant against the accused appellant, who was involved in Case Crime No. Nil/2006, Crl. Case No. 267 of 2006, under Section 8/21 N.D.P.S. Act challaned by C.B.N., Lucknow through the Chief Judicial Magistrate, returnable within a period of four weeks.

List thereafter.

Order Date :- 23.10.2017

psd

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