Ram Abhilakh & 3 Ors. vs Union Of India
2017 Latest Caselaw 5929 ALL

Citation : 2017 Latest Caselaw 5929 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

Ram Abhilakh & 3 Ors. vs Union Of India on 27 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 307 of 2008
 

 
Appellant :- Ram Abhilakh & 3 Ors.
 
Respondent :- Union Of India
 
Counsel for Appellant :- Anil Kumar Pandey
 
Counsel for Respondent :- I.B. Singh
 

 
Hon'ble Rang Nath Pandey,J.

List revised.

None appears on behalf of appellant no. 3 Dinesh Kumar.

However, learned A.G.A. is present for the State.

Issue bailable warrant against the accused appellant no. 3 Dinesh Kumar, who was involved in C.T. No. 26/2001 under 8/15, 8/18, 8/21, 8/29 N.D.P.S. Act, P.S. C.B.N., District Barabanki through the Chief Judicial Magistrate returnable within a period of four weeks.

List thereafter showing the name of Sri S. B. Pandey, Assistant Solicitor General of India for Union of India.

Order Date :- 27.10.2017

psd

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