Shama @ Saleem vs State Of U.P.
2018 Latest Caselaw 3733 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 38 of 2001
 

 
Appellant :- Shama @ Saleem
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anil Kumar,Sandeep Sharma
 
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 2001.

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 of sole 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