Kanhaiya Lal Sharma vs Jagdish & Others
2013 Latest Caselaw 5322 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 5793 of 2007
 

 
Appellant :- Kanhaiya Lal Sharma
 
Respondent :- Jagdish & Others
 
Counsel for Appellant :- R.B. Saxena,P.K. Srivastava
 
Counsel for Respondent :- Govt. Advocate,N.K. Singh
 

 
Hon'ble Naheed Ara Moonis,J.

On 30.7.2013, the order was passed to the effect that the respondents have surrendered and furnished their bail bonds before the court concerned but they have not appeared, hence the date was fixed for 20.8.2013 for their appearance, but due to lawyers' strike the case was not taken up on that date.

Today, all the respondents namely, Jagdish, Balram, Lila, Lakha, Kishan, Bhopli, Ram Prasad, Bhagwan Singh, Jiwan, Dev Bux, Gathia and Har Mukh are present before this Court, who have been identified by their counsel.

Since they have already furnished their bail bonds, therefore their personal appearance is hereby exempted, unless otherwise required in future.

The report in respect of the death of Hari Ram and Hari Kishan has not been received, therefore, the Chief Judicial Magistrate is directed to send the report within a fortnight in this regard.

List this case in the week commencing 16th September, 2013.

Order Date :- 2.9.2013

Mustaqeem.