Kamta Prasad And (2) Ors. vs State Of U.P.
2018 Latest Caselaw 108 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 702 of 2004
 

 
Appellant :- Kamta Prasad And (2) Ors.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.P.Singh,Anil Kumar Pandey,J.P.Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rajnish Kumar,J.

In compliance of the order dated 25.10.2017 passed by this Court, a report dated 12.01.2018  has been received from Chief Judicial Magistrate, Barabanki. As per the report, notices have been served on behalf of appellant no. 1 Kamta Prasad and appellant no. 3 Ram Das. It has further been informed that appellant no. 2 Gur Saran has died, but the documents and the report of the police station concerned have not been sent.

Sri Anil Kumar Pandey, Advocate has filed power on behalf of the appellant nos. 1 and 3.

He prays for listing the case after two weeks to enable him to go through the record and argue the case.

Time as prayed, is granted.

Let a report/documents in respect of the death of appellant no. 2 Gur Saran be called from Chief Judicial Magistrate, Barabanki by the next date of listing.

List in week commencing 14.05.2018.

Order Date :- 20.4.2018

psd