Allahabad High Court
State Of U.P. (State Appeal) vs Jai Prakash on 19 August, 2014
Bench: Ravindra Singh, Vishnu Chandra Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- CRIMINAL APPEAL No. - 904 of 2014 Appellant :- State Of U.P. (State Appeal) Respondent :- Jai Prakash Counsel for Appellant :- Govt. Advocate Hon'ble Ravindra Singh,J.
Hon'ble Vishnu Chandra Gupta,J.
Heard learned A.G.A., and Sri Devi Prasad Singh, counsel for the accused respondent.
The compliance report of the order dated 08.7.2014 has been received from C.J.M. Pratapgarh which shows that accused respondent has appeared before the court of learned C.J.M. Pratapgarh and after furnishing the bail bonds he has been released on bail. He is present in the court, he has been identified by his counsel, his personal appearance is dispensed with till otherwise is not directed.
The lower court record has been received.
Office is directed to proceed further for the purpose of hearing of this appeal.
Order Date :- 19.8.2014 RPD