Citation : 2018 Latest Caselaw 747 ALL
Judgement Date : 21 May, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 16 Case :- CRIMINAL APPEAL No. - 652 of 1982 Appellant :- Kishan Pal & Others Respondent :- State Of U.P. Counsel for Appellant :- Janardan Prasad Counsel for Respondent :- Govt. Advocate Hon'ble Prashant Kumar,J.
Hon'ble Dinesh Kumar Singh,J.
Despite orders dated 9th May, 2018 and 16th May, 2018 passed by this Court, the Superintendent of Jail, Unnao is not producing the appellant-Kishanpal Singh.
It is submitted by the learned Additional Government Advocate that he has communicated the aforesaid orders to the Superintendent of Jail, Unnao through FAX.
Under said circumstance, we direct the Superintendent of Jail, Unnao to remain physically present in this Court on 25th May, 2018 at 10:30 a.m.
Let this appeal be listed on 25th May, 2018 at 10:30 a.m.
Learned Additional Government Advocate shall communicate this order to the Superintendent of Jail, Unnao.
Order Date :- 21.5.2018
MVS Chauhan/-
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