Arvind Gupta vs State Of U.P.
2017 Latest Caselaw 5760 ALL

Citation : 2017 Latest Caselaw 5760 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Arvind Gupta 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. - 1952 of 2008
 

 
Appellant :- Arvind Gupta
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jay Narain Pandey
 
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. 1145 of 2008 (State Vs. Arvind Gupta and others) arising out of case crime no. 4 of 2006 under Sections 394, 411, 302 I.P.C.. P.S.- Chinhat, District- Lucknow, returnable within two weeks.

List thereafter.

Order Date :- 25.10.2017

psd

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