PENDING
Case Status - CRIMINAL APPEAL ( CRLA )-[599/2013]
Generated on : 30-09-2026 at 06:54:35 am| Filing No. | CRLA/599/2013 | Filing Date : 07-02-2013 |
|---|---|---|
| CNR | UPHC010487212013 | Date of Registration : 07-02-2013 |
Case Status
| First Hearing Date | 12th February 2013 |
|---|---|
| Next Hearing Date | |
| Bench Type | Single Bench |
| Causelist Type | Daily Cause List |
| State | UTTARPRADESH |
| District | BIJNOR |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. JAKIR AND OTHERS Advocate - DIGVIJAY SINGH | 1. STATE OF U.P. Advocate - GOVT. ADVOCATE |
Category Details
| Category | CRIMINAL APPEAL (400700) |
|---|---|
| Sub Category | Judgment in the matter relating to any other office mentioned in Indian Penal Code not covered in above categories. (400785) |
Linked Cases (Case Number)
| CRLA/425/2013 |
High Court / Lower Court Details
| Case No. and Year | Session Trial / 28 / 2009 |
| Decision Date | 21-01-2013 |
| District | BIJNOR |
Crime Details
| District | : BIJNOR |
| Police Station | : KOTWALI CITY |
| Crime No. | : 1009 |
| Year | : 2008 |
IA Details
| Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
|---|---|---|---|---|
| IA/1/2013 (42353/2013) Classification :Bail Application |
JAKIR AND OTHERS Vs STATE OF U.P. Applied by (Advocate) :DIGVIJAY SINGH |
07-02-2013 | 12-02-2013 ( Bench ID : B1 ) | Disposed |
| IA/2/2013 (52087/2013) Classification :Correction Application |
JAKIR AND OTHERS Vs STATE OF U.P. Applied by (Advocate) : |
19-02-2013 | 20-02-2013 ( Bench ID : 1007 ) | Disposed |
Disclaimer: Status report is based on data available on CCMS servers.