Allahabad High Court
State Of U.P. vs Krishnakant @ Pappu on 9 April, 2018
Bench: Devendra Kumar Upadhyaya, Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- CRIMINAL APPEAL No. - 440 of 2018 Appellant :- State Of U.P. Respondent :- Krishnakant @ Pappu Counsel for Appellant :- Govt. Advocate Counsel for Respondent :- Arvind K. Srivastava,Prashant Singh Gaur Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Rajnish Kumar,J.
The respondents Krishnakant @ Pappu, son of Ram Milan Dubey and Shakuntala Devi, w/o Ram Milan are present. They have been identified by Sri Arvind Kumar Srivastava.
Let their attendance be noted.
Seen the report sent by the learned Chief Judicial Magistrate dated 05.04.2018 wherein she has reported that the respondents Krishnakant @ Pappu and Shakuntala Devi have submitted their bail bonds and two sureties of Rs. 20,000/- each and further they have also furnished undertaking.
We have been informed that lower court record has been received.
Accordingly, let paper book be prepared.
List after preparation of the paper book.
When the case is next listed, name of Sri Arvind Kumar Srivastava be shown as counsel for the respondents.
Order Date :- 9.4.2018 psd