Prem Lal vs State Of U.P.
2017 Latest Caselaw 5761 ALL

Citation : 2017 Latest Caselaw 5761 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Prem Lal 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. - 2207 of 2008
 

 
Appellant :- Prem Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.C. Rastogi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rang Nath Pandey,J.

In pursuance to the order dated 29.08.2017, 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 29.08.2017, who is involved in Sessions Trial No. 230 of 2005 (State Vs. Prem Lal and others) arising out of case crime no. 09 of 2005 under Sections 498-A, 304-B/34 I.P.C. and Section 3/4 D.P. Act,. P.S.- Kakori, District- Lucknow, returnable within two weeks.

List thereafter.

Order Date :- 25.10.2017

psd

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