Allahabad High Court
Rahul Dixit And Others vs State Of U.P. on 11 January, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 43 Case :- CRIMINAL APPEAL No. - 7732 of 2009 Petitioner :- Rahul Dixit And Others Respondent :- State Of U.P. Petitioner Counsel :- Apul Misra,P.N. Misra Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Sri P.N. Mishra, learned Senior Counsel for the appellant is ready to argue the appeal finally.
Put up this appeal for final argument on 10.2.2010 showing the name of counsels for both the sides as part heard.
Meanwhile appellant Rahul Dixit is directed to be released on bail in S.T. No. 51/2006 (State Vs. Rahul Dixit and others), under Section 307/34 I.P.C., P.S. Kotwali Fatehgarh, District Farrukhabad on his furnishing a personal bond of Rs. 1 lac and two solvent sureties each in the like amount to the satisfaction of trial Judge concerned.
Meanwhile, realization of fine shall also remain stayed.
Order Date :- 11.1.2010 AKG/-