Allahabad High Court
State Of U.P. vs Nand Kishore & Others on 7 March, 2014
Bench: Ravindra Singh, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- GOVERNMENT APPEAL No. - 2977 of 1998 Appellant :- State Of U.P. Respondent :- Nand Kishore & Others Counsel for Appellant :- A.K. Mishra,A.G.A. Hon'ble Ravindra Singh,J.
Hon'ble Shashi Kant,J.
Sri Shyam Kishore Yadav files his memo of appearance on behalf of the accused respondents. The same be taken on record.
Heard learned A.G.A. for the State of U.P. and Sri Shyam Kishore Yadav, counsel for the accused respondents.
The compliance report of the order dated 17.01.2014 has been received which shows that accused respondent nos. 1 and 2 have appeared before the court of C.J.M. Mainpuri and after furnishing the bail bonds, they have been released on bail. But it is reported that the accused respondent no. 3 Adesh Kumar has died on 14.11.209, therefore, the Government Appeal filed against the accused respondent no. 3 Adesh Kumar stands abated. The accused respondent no. 1 Nand Kishor and Asha Ram are present in court. They have been identified by their counsel. Their personal attendance is dispensed with till otherwise not directed.
Lower court's record has been received.
The office is directed to prepare its paper book.
List immediately thereafter for final hearing before appropriate Bench showing the name of Sri Shyam Kishore Yadav as counsel for the accused respondents.
Order Date :- 7.3.2014 Monika