Mayawati vs State Of U.P.
2017 Latest Caselaw 4092 ALL

Citation : 2017 Latest Caselaw 4092 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Mayawati vs State Of U.P. on 7 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1676 of 2011
 

 
Appellant :- Mayawati
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashok Bajpai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri Ashok Bajpai, learned counsel for the appellant and Sri S.K.Mihsra, learned AGA for the State are present.

As per office report dated 7.9.2017 in compliance of the order dated 27.7.2017 passed by this Court, the report of concerned C.J.M. has been received which is on record.

Further, in compliance of this court's order dated 27.7.2017 accused-appellant, Mayawati has been produced today before this Court, who has been duly identified by her counsel Sri Ashok Bajpai. Her personal appearance is hereby dispensed with unless otherwise directed by this Court.

List on 6.10.2017.

Order Date :- 7.9.2017