Jitendra & 4 Others vs State Of U.P.
2013 Latest Caselaw 4759 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3323 of 2013
 

 
Appellant :- Jitendra & 4 Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.K. Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellants and the learned A.G.A. and have been gone through the record.

This appeal has been preferred against the order dated 28.5.2013, whereby the Special Judge, S.C./S.T. Act, Kanpur Nagar has proceeded against the appellants under Section 446 Cr.P.C. by forfeiting the amount of personal bond of Rs.20,000/-, while directing them to deposit the same on the next date fixed i.e. 14.6.2013.

It is submitted by the learned counsel for the appellants that while proceeding against the appellants, mandatory requirement of the provision under Section 446 Cr.P.C. has not been complied.

Admit.

Learned AGA is directed to file counter affidavit within three weeks. One week thereafter for filing rejoinder affidavit.

List immediately thereafter.

Till the next date of listing the order impugned dated 28.5.2013, passed by Special Judge, S.C./S.T. Act, Kanpur Nagar in S.S.T. No.569 of 2010, arising out of case crime no.315A of 2006, State Vs. Jitendra & others, shall be kept in abeyance only against the present appellants.

Order Date :- 30.7.2013

Mustaqeem.