Allahabad High Court
Raju @ Lile vs State Of U.P. on 20 October, 2022
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CRIMINAL APPEAL No. - 3011 of 2012 Appellant :- Raju @ Lile Respondent :- State of U.P. Counsel for Appellant :- Satish Kumar Tyagi,A.C.Srivastava,Ajay Kumar Mishra,M.J. Akhtar,Sami Ullah Khan Counsel for Respondent :- Govt. Advocate,Swetashwa Agrawal Hon'ble Dr. Kaushal Jayendra Thaker,J.
Hon'ble Nalin Kumar Srivastava,J.
We are conveyed that the accused is in jail.
Learned counsel for the informant seeks time despite the fact that paper-book is ready since long.
We grant time subject to token cost of Rs. 500/- to be deposited in the Registry.
List the matter on 21.11.2022.
Meanwhile, the counsel for the State to get the jail report of the accused.
We are conveyed by Sri Ajay Kumar Mishra, learned counsel for the appellant that Surendra-appellant in connected Criminal Appeal No. 4337 of 2021 has passed away. As per the information of Sri Ajay Kumar Mishra, learned counsel we abate his appeal subject to confirmation by the learned counsel for the State who may file a review if the statement proves to be inaccurate.
Order Date :- 20.10.2022 PS