Raju Teli vs State Of U.P.
2017 Latest Caselaw 4452 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1304 of 2011
 

 
Appellant :- Raju Teli
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dharmendra Trivedi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list.  Sri Dharmendra Trivedi, learned counsel for the appellant and Sri U.C.Yadav, learned AGA for the State are present.

From perusal of the office report dated 14.9.2017 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 17.8.2017 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 Raju Teli has been produced before this court today, who has been duly identified by his counsel Sri Dharmendra Trvdei. His personal appearance is dispensed with unless otherwise directed by this Court.

List this case on 26.10.2017.

Order Date :- 14.9.2017

IA