Rajoo @ Javed & Another vs State Of U.P.
2017 Latest Caselaw 5757 ALL

Citation : 2017 Latest Caselaw 5757 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Rajoo @ Javed & Another vs State Of U.P. on 25 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 1073 of 2008
 

 
Appellant :- Rajoo @ Javed & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- D.P. Singh Sombansi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Rang Nath Pandey,J.

In pursuance to the order dated 30.08.2017, the compliance report is still awaited.

Office is directed to send a reminder to the concerned CJM regarding execution of Bailable Warrant issued against the appellant vide order dated 30.08.2017, who is involved in Sessions Trial No. 90 of 2006 (State Vs. Rajoo @ Javed and another) arising out of case crime no. 115 of 2004 under Sections 307/34, 323/34, 452, 506 I.P.C., P.S.- Jethwara, District- Pratapgarh, returnable within two weeks.

List thereafter.

Order Date :- 25.10.2017

psd

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