Annu @ Mobin vs State Of U.P.
2017 Latest Caselaw 5759 ALL

Citation : 2017 Latest Caselaw 5759 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Annu @ Mobin 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. - 1705 of 2008
 

 
Appellant :- Annu @ Mobin
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Bhupendra Veer Singh,Gaurav Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Rang Nath Pandey,J.

In pursuance to the order dated 31.08.2017, 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 31.08.2017, who is involved in Sessions Trial No. 135 of 2008 (State Vs. Annu @ Mobin) arising out of case crime no. 358 of 2007 under Sections 366, 363, 376 I.P.C.. P.S.- Thakurganj, District- Lucknow, returnable within two weeks.

List thereafter.

Order Date :- 25.10.2017

psd

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