Anil Singh vs State Of U.P.
2018 Latest Caselaw 3719 ALL

Citation : 2018 Latest Caselaw 3719 ALL
Judgement Date : 15 November, 2018

Allahabad High Court

Anil Singh vs State Of U.P. on 15 November, 2018

Bench: Pankaj Naqvi, Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3133 of 2004
 

 
Appellant :- Anil Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kirtikar Pande
 
Counsel for Respondent :- Govt. Advocate,Balwant Singh
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

This appeal has been listed for the first time after 2004.

L.C.R. stands received.

Let the C.J.M. concerned submit a fresh report as to the living status of the sole appellant 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 by obtaining 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 this Court, which shall also be communicated to the C.J.M. concerned, failing which coercive action shall be taken against the official in default.

List in the week commencing 07.01.2019.

Order Date :- 15.11.2018

A.K.Verma