Bachchan vs State Of U.P.
2017 Latest Caselaw 5758 ALL

Citation : 2017 Latest Caselaw 5758 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Bachchan 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. - 118 of 2008
 

 
Appellant :- Bachchan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Guphran Jamshed
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Rang Nath Pandey,J.

n 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 Non-Bailable Warrant issued against the appellant vide order dated 30.08.2017, who is involved in Sessions Trial No. 35 of 2005 (State Vs. Bachchan) arising out of case crime no. 13 of 2005 under Section 8/21 N.D.P.S. Act. P.S.- Gudamba, District- Lucknow, returnable within two weeks.

List thereafter.

Order Date :- 25.10.2017

psd

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