Radhey Shyam vs State Of U.P.
2017 Latest Caselaw 5961 ALL

Citation : 2017 Latest Caselaw 5961 ALL
Judgement Date : 27 October, 2017

Allahabad High Court

Radhey Shyam vs State Of U.P. on 27 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 2516 of 2008
 

 
Appellant :- Radhey Shyam
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- M.K. Tewari
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rang Nath Pandey,J.

In pursuance to the order dated 29.8.2017, 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 29.8.2017, who is involved in Sessions Trial No. 11/2008 (State Vs. Radhey Shyam) arising out of Case Crime No. 64 of 2008 under Sections 8/20 N.D.P.S. Act, P.S. Pachpedwa, district Balrampur, returnable within two weeks.

List thereafter.

Order Date :- 27.10.2017

psd

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