Rajendra Prasad vs State Of U.P.
2017 Latest Caselaw 4497 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1202 of 2011
 

 
Appellant :- Rajendra Prasad
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.G. Singh,Randheer Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Sri Anuj Pandey has filed power on behalf of the appellant which is taken on record.

ase called out in the revised list. Sri U.C.Yadav, learned AGA for the State is 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 13.9.2017 and after furnishing bail bonds and sureties he has been released on bail ensuring that the appellants shall be present before the Hon'ble Court on the date fixed on 15.9.2017.

In compliance of this Court's order dated 28.7.2017 accused-appellant Rajendra Prasad is present before this court today, who has been duly identified by his counsel Sri Anuj Pandey.  His personal appearance is dispensed with unless otherwise directed by this Court.

List this case on 13.10.2017.

Order Date :- 15.9.2017

IA