Shri Krishna And Others vs State Of U.P.
2019 Latest Caselaw 4815 ALL

Citation : 2019 Latest Caselaw 4815 ALL
Judgement Date : 21 May, 2019

Allahabad High Court

Shri Krishna And Others vs State Of U.P. on 21 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL APPEAL No. - 253 of 2001
 

 
Appellant :- Shri Krishna And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Vide order dated 24.3.2019 bailable warrant was issued against the appellants.

Sri Ashok Kumar Singh, learned counsel for the appellants is present. He states that appellant no. 1 Shri Krishna has died and rest appellants have been enlarged on bail.

Office report shows that the compliance report is awaited.

List after 10 days along with compliance report of order dated 24.3.2019.

Order Date :- 21.5.2019

Masarrat

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