Puttan @ Naunihal vs State Of U.P.
2017 Latest Caselaw 4420 ALL

Citation : 2017 Latest Caselaw 4420 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Puttan @ Naunihal vs State Of U.P. on 14 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 876 of 2011
 

 
Appellant :- Puttan @ Naunihal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Shailendra Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Sri C.S.Sinha has filed power on behalf of the appellant which is taken on record.

Case called out in the revised list. Sri U.C.Yadav, learned AGA for the State is present.

From perusal of the office report dated nil it appears that in compliance of the order dated 28.7.2017 passed by this Court the report of concerned C.J.M. has been received, which is on record. It appears from the report that the accused-appellant has surrendered before the court concerned on 13.9.2017 and after furnishing bail bonds and sureties he was released on bail ensuring that the appellant shall be present before the Hon'ble Court on the date fixed on 14.9.2017.

In compliance of this Court's order dated 28.7.2017 accused-appellant, Puttan @ Naunihal is present before this court today, who has been duly identified by his counsel Sri S.C.Sinha. His personal appearance is dispensed with unless otherwise directed by this Court.

List this case on 27.10.2017.

Order Date :- 14.9.2017