Luxmi vs State Of U.P.
2018 Latest Caselaw 3075 ALL

Citation : 2018 Latest Caselaw 3075 ALL
Judgement Date : 5 October, 2018

Allahabad High Court

Luxmi vs State Of U.P. on 5 October, 2018

Bench: Pritinker Diwaker, Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- CRIMINAL APPEAL No. - 3364 of 2011
 

 
Appellant :- Luxmi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anil Srivastava,Awadh Bihari Pandey,Md. Nadeem,R.B. Singh,Rajesh Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Pritinker Diwaker,J.

Hon'ble Dr. Kaushal Jayendra Thaker,J.

None has appeared for the accused.

The accused may be informed through the concerned Jail Authority that his Advocate has not appeared in the Court and he is required to make alternative arrangement.

On the next date, this Court may decide the appeal after appointing amicus curiae.

List this appeal on 26th November, 2018.

Order Date :- 5.10.2018

Mukesh

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