State Of U.P. vs Teekam And Others
2012 Latest Caselaw 6292 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- GOVERNMENT APPEAL No. - 1699 of 2012
 

 
Petitioner :- State Of U.P.
 
Respondent :- Teekam And Others
 
Petitioner Counsel :- A.G.A.
 
Respondent Counsel :- Sunil Kr.Singh
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned A.G.A.

Sri Digvijay Singh files memo of appearance on behalf of accused Ramesh accused respondent no.5.  The accused respondent no.5 has appeared before this court in compliance of the order dated 12.10.2012. He has furnished fresh bail bonds before the court of C.J.M. Moradabad. His personal attendance is dispensed with till otherwise not directed. The report of the C.J.M. Moradabad shows that accused respondent no. 8 Devraj is not residing on the address given in the memo of the appeal, therefore, N.B.W. has been issued against the accused respondent no. 8 Devraj. The accused- respondent no.8 Devraj shall be shall be arrested. In case he is arrested and produced before the C.J.M.Moradabad, he shall be released on ball on the undertaking that he shall appear before this court on 13.2.2013

List on 13.3.2013.

Let a copy of this order be communicated to the learned C.J.M. Moradabad forthwith for compliance

Order Date :- 21.12.2012

N.A.