V.K. Jain vs State Of U.P.
2013 Latest Caselaw 5345 ALL

Citation : 2013 Latest Caselaw 5345 ALL
Judgement Date : 2 September, 2013

Allahabad High Court

V.K. Jain vs State Of U.P. on 2 September, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 463 of 1990
 

 
Appellant :- V.K. Jain
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.K. Agarwal,J.P.Pandey
 
Counsel for Respondent :- AGA.
 

 
Hon'ble Naheed Ara Moonis,J.

Bailable warrant was issued against the appellant on 30.7.2013, fixing 2nd September, 2013 for his appearance before this Court.

The appellant Vinod Kumar Jain is present before this Court and has been identified by his counsel, and has submitted that due to lawyers' strike the appellant could not comply the order.

In this circumstance, the appellant is directed to appear before the court concerned and obtain bail, as directed earlier on 30.7.2013.

The Chief Judicial Magistrate shall send the compliance report within a fortnight.

List this case on 16th September, 2013. On that date the appellant is required to be present before this Court.

Order Date :- 2.9.2013

Mustaqeem.