Julfakar vs State Of U.P.
2013 Latest Caselaw 5618 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3177 of 2013
 

 
Appellant :- Julfakar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Manoj Singh,J.B. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Supplementary affidavit has been filed today, annexing the order dated 29.7.2013, whereby the appellant and other accused persons, convicted under Section 25/27 of the Arms Act, have been released on interim bail for a period of fifteen days by the Additional Sessions Judge, Hapur, Ghaziabad. The time of interim bail has already been elapsed from the date of order passed by the court below, hence, learned counsel for the appellant is directed to file an affidavit as to whether the appellants have been taken into custody and sent to jail after expiry of the period of interim bail or further time has been extended by the trial court.

Connect with Criminal Appeal Defective No. - 357 of 2013, Rashid & 3 Others Vs. State Of U.P.

Put up this case on 11th September, 2013.

Order Date :- 9.9.2013

Mustaqeem.