Ram Kumar vs State Of U.P.
2017 Latest Caselaw 5692 ALL

Citation : 2017 Latest Caselaw 5692 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Ram Kumar 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. - 799 of 2001
 

 
Appellant :- Ram Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Yamin Hasan,Gulam Mustafa
 
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. 617/95, Case Crime No. 53/92, under Section 198(3) Zamindari Abolition & Land Reforms Act and Section 3(1)(4) of S.C./S.T. Act, , P.S. Safipur, district Unnao through the Chief Judicial Magistrate, returnable within a period of four weeks.

List thereafter.

Order Date :- 24.10.2017

psd

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