Nandlal vs State Of U.P.
2017 Latest Caselaw 4491 ALL

Citation : 2017 Latest Caselaw 4491 ALL
Judgement Date : 15 September, 2017

Allahabad High Court

Nandlal vs State Of U.P. on 15 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1221 of 2011
 

 
Appellant :- Nandlal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sampurnanand Shukla,Pt. Pankaj Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

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

From perusal of the office report dated 18.8.2017 it appears that in response to the order dated 28.7.2017 passed by this Court letter has been sent to the CJM concerned for issuance of bailable warrant against the accused-respondent, but the compliance report is still awaited.

Let a reminder be sent to the CJM concerned to comply with the earlier order dated 28.7.2917 passed by this Court and submit his report within two weeks.

List this case on 3.11.2017.

Order Date :- 15.9.2017