Bihari And Others vs State Of U.P.
2019 Latest Caselaw 4736 ALL

Citation : 2019 Latest Caselaw 4736 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Bihari And Others vs State Of U.P. on 17 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL APPEAL No. - 155 of 2001
 

 
Appellant :- Bihari And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vijay Lal Gautam
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Shyam Singh, learned counsel states that appellant no. 1 Bihari has died and appellant nos. 2 to 4 Sheetla, Mittal and khettal have been enlarged on bail by the court below.

The office report shows that compliance report is awaited.

List after two weeks along with compliance report of order dated 6.3.2019.

Order Date :- 17.5.2019

Masarrat

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