PENDING
Case Status - CRIMINAL APPEAL ( CRLA )-[1727/2012]
Generated on : 27-08-2026 at 11:06:28 pm| Filing No. | CRLA/1727/2012 | Filing Date : 30-04-2012 |
|---|---|---|
| CNR | UPHC010318232012 | Date of Registration : 30-04-2012 |
Case Status
| First Hearing Date | 03rd May 2013 |
|---|---|
| Next Hearing Date | |
| Stage of Case | For Order |
| Bench Type | Division Bench |
| Causelist Type | Daily Cause List |
| State | UTTARPRADESH |
| District | BIJNOR |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. NEERAJ TYAGI Advocate - DILEEP KUMAR,SUDHIENDRA KUMAR SINGH,S.S. SHAH | 1. STATE OF U.P. Advocate - GOVT. ADVOCATE |
Category Details
| Category | CRIMINAL APPEAL (400700) |
|---|---|
| Sub Category | JUDGMENT IN THE MATTER RELATING TO OFFENCE U/S 302 396 IPC AND ANY OTHER OFFENCE UNDER IPC (EXCEPT 376 IPC) WHERE LIFE IMPRISONMENT HAS BEEN AWARDED. (400708) |
High Court / Lower Court Details
| Case No. and Year | Session Trial / 743 / 2004 |
| Decision Date | 21-04-2012 |
| District | BIJNOR |
Crime Details
| District | : BIJNOR |
| Police Station | : KOTWALI DEHAT |
| Crime No. | : 209 |
| Year | : 2003 |
IA Details
| Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
|---|---|---|---|---|
| IA/1/2012 (137223/2012) Classification :Bail Application |
NEERAJ TYAGI Vs STATE OF U.P. Applied by (Advocate) :S.S. SHAH |
30-04-2012 | 03-05-2013 ( Bench ID : B1 ) | Disposed |
| IA/2/2012 (33978/2013) Classification :Listing Application |
NEERAJ TYAGI Vs STATE OF U.P. Applied by (Advocate) :RAJIV GUPTA |
31-01-2013 | Pending | |
| IA/3/2012 (363656/2012) Classification :Listing Application |
NEERAJ TYAGI Vs STATE OF U.P. Applied by (Advocate) : |
07-12-2012 | 11-12-2012 ( Bench ID : 1007 ) | Disposed |
| IA/4/2013 (111980/2013) Classification :Listing Application |
NEERAJ TYAGI Vs STATE OF U.P. Applied by (Advocate) : |
10-04-2013 | 12-04-2013 ( Bench ID : 1007 ) | Disposed |
Disclaimer: Status report is based on data available on CCMS servers.