Maiju @ Rais Alam vs State Of U.P.
2017 Latest Caselaw 5648 ALL

Citation : 2017 Latest Caselaw 5648 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Maiju @ Rais Alam vs State Of U.P. on 24 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 954 of 2001
 

 
Appellant :- Maiju @ Rais Alam
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.M.Munis Jafari
 
Counsel for Respondent :- Govt.Advocate
 

 
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 S.T. No. 672 of 1999 under Sections 363, 366, 376 I.P.C., P.S. Akbarpur, district Ambedkar Nagar through the Chief Judicial Magistrate, returnable within a period of four weeks.

List thereafter.

Order Date :- 24.10.2017

psd

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