Satya Narain & Another. vs State Of U.P.
2017 Latest Caselaw 5691 ALL

Citation : 2017 Latest Caselaw 5691 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Satya Narain & Another. 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. - 376 of 2001
 

 
Appellant :- Satya Narain & Another.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vyas Narain Shukla
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rang Nath Pandey,J.

List revised.

None appears on behalf of appellants.

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

Issue non bailable warrant against the accused appellants, who were involved in S.T.No. 368/1997, Crl. Case No. 173/95 under Section 304 I.P.C., P.S. Maharajganj, district Raebareli through the Chief Judicial Magistrate, returnable within a period of four weeks.

List thereafter.

Order Date :- 24.10.2017

psd

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