Vijai Pratap Singh & Another vs State Of U.P.
2018 Latest Caselaw 3637 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 2143 of 2003
 

 
Appellant :- Vijai Pratap Singh & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sudhir Solanki
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

This appeal has been listed for the first time after 2003.

Let the C.J.M. concerned submit a fresh report as to the living status of the appellants in the light of the Circular Letters No.15/2005, VIII-119 April 19, 2005, and 04/admin G-II dated Allahabad 18.1.2017 of this Court which provides that in the event of death of any of the appellants it must contain the statement of the informant or his legal heirs, if any, to be ascertained from the L.C.R. which is reported to be before the Court below. In the event appellants are reported to be alive, L.C.R. too shall be summoned, failing which the Court may be constrained to take a coercive view against the official in default.

Connect with Criminal Appeal No. 2117 of 2003 and list in the week commencing 07.01.2019 along with the L.C.R.

Order Date :- 13.11.2018

A.K.Verma