Naseem Ahmad vs State Of U.P.
2013 Latest Caselaw 3982 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 102 of 2004
 

 
Appellant :- Naseem Ahmad
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kailash Prakash Pathak
 
Counsel for Respondent :- Govt. Advocate,R.R.Singh,Ram Chandra Yadav
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the complainant and the learned AGA.

The bail cancellation application has been filed on behalf of complainant in the aforesaid appeal with a prayer to cancel the bail of the appellant as he has misused the liberty of bail after grant of bail by this Court.

Let notice be issued to the appellant, Naseem Ahmad, along with the copy of the bail cancellation application to file objection, as to why the bail granted to him may not be cancelled.

Learned counsel for the complainant shall take steps within a week by filing the copy of the bail cancellation application in the Office to be served with the notice upon the appellant.

List this case in the week commencing 19th August, 2013.

Order Date :- 10.7.2013

Mustaqeem.