Harish Chandra vs State Of U.P.
2017 Latest Caselaw 4161 ALL

Citation : 2017 Latest Caselaw 4161 ALL
Judgement Date : 8 September, 2017

Allahabad High Court

Harish Chandra vs State Of U.P. on 8 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1849 of 2011
 

 
Appellant :- Harish Chandra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dilip Kr. Singh Chauhan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri D.K.S.Chauhan, learned counsel for the appellant and Sri U.C.Yadav, learned AGA for the State are present.

Let a report of be called for from the Supdt. Jail, Sitapur about the period of detention of the accused-appellant Harish Chandra in jail.

The concerned C.J.M. is also directed to apprise this Court about the period of detention of the accused-appellant, Harish Chandra in jail through fax as wall as by registered post within a week.

List this case on 21.9.2017.

Order Date :- 8.9.2017

Download the LatestLaws.com Mobile App