Allahabad High Court
State Of U.P. vs Taseen Azeem @ Lareab Khan on 9 October, 2017
Bench: Arvind Kumar Tripathi, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- CRIMINAL APPEAL No. - 1486 of 2016 Appellant :- State Of U.P. Respondent :- Taseen Azeem @ Lareab Khan Counsel for Appellant :- Govt. Advocate Counsel for Respondent :- Akram Khan,Atul Benjamin Solomon,M.S. Khan,Mohammad Shoaib,Mohd.Imran Hon'ble Arvind Kumar Tripathi,J.
Hon'ble Shashi Kant,J.
In compliance of this Court's order dated 13.07.2017, the accused respondent Taseen Azeem @ Lareab Khan was produced before this Court by learned A.G.A., who was brought by Dy. S.P., LIU Lucknow, R.S. Rai.
He informed that earlier he had engaged the counsel but he has not turned up and he may be permitted to argue his case personally.
Summon the lower court record if not received as yet, thereafter, office to proceed for preparation of paper book, as per Rules of the Court.
After preparation of paper book, list this appeal for final hearing, in due course before appropriate Bench.
The accused respondent Taseen Azeem @ Lareab Khan shall be taken back to the District Jail, Lucknow.
Order Date :- 9.10.2017 Monika