Vinod Kumar Shankya vs State Of U.P.
2018 Latest Caselaw 3868 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 1501 of 2001
 

 
Appellant :- Vinod Kumar Shankya
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Madan Lal,Anup Ghosh,Pratap Ghosh,Sita Ram,V.K. Kushwaha
 
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 2014.

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 14.01.2019.

Order Date :- 20.11.2018

A.K.Verma