Akhtar vs State Of U.P.
2018 Latest Caselaw 3725 ALL

Citation : 2018 Latest Caselaw 3725 ALL
Judgement Date : 15 November, 2018

Allahabad High Court

Akhtar 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. - 4091 of 2004
 

 
Appellant :- Akhtar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- J.S. Sengar
 
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 2004.

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 which provides that in the event of death of sole appellant 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 appellant is 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.

List in the week commencing 07.01.2019 along with the L.C.R.

Order Date :- 15.11.2018

A.K.Verma