Allahabad High Court
State Of U.P. vs Shamshad Husain on 6 January, 2016
Author: Mohd. Tahir
Bench: Mohd. Tahir
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- GOVERNMENT APPEAL No. - 5441 of 2015 Appellant :- State Of U.P. Respondent :- Shamshad Husain Counsel for Appellant :- G.A. Hon'ble Mohd. Tahir,J.
Supplementary affidavit and Vakalatnama have been filed on behalf of the accused/respondent. The same may be taken on record.
Case called out. Accused-respondent is present in person in the court along with his counsel Sri Umesh Vats. He has stated that he has been enlarged on bail by the C.J.M. concerned.
List this matter in the usual course.
The accused-respondent need not appear in person in the court unless called for.
Order Date :- 6.1.2016 P/K