Ram Autar & Anotehr vs State Of U.P.
2014 Latest Caselaw 4158 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- CRIMINAL APPEAL No. - 1257 of 1994
 
Appellant :- Ram Autar & Anotehr
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.P.K. Tripathi,Radheyshyam Shukla
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Appellant no.1 Ram Avtar and appellant no.2 Rajendra have since been arrested in pursuance to the order of the Court dated 23.7.2014 and have been produced before this Court by Head constables Chandra Singh and three others.

Appearance on behalf of appellants has been put by Shri Anuj Bajpai and Shri R.N. Shukla, Advocates. The court has been assured that the matter shall be argued on the next date and no further adjournment shall be prayed for.

On their request,  the case is adjourned  to 29.8.2014.

In view of what has been recorded above, we further provide that appellant no.1 Ram Avtar and appellant no.2 Rajendra may be released on bail on same terms and conditions on which  they were granted bail under order dated 2.11.1994. Their future presence are exempted unless directed otherwise.

List on 29.8.2014.     

Order Date :- 7.8.2014

RU

'

'

Case :- CRIMINAL APPEAL No. - 1257 of 1994

Appellant :- Ram Autar & Anotehr

Respondent :- State Of U.P.

Counsel for Appellant :- S.P.K. Tripathi,Radheyshyam Shukla

Counsel for Respondent :- A.G.A.

Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

For order see our order of date passed on the separate sheet.

Order Date :- 7.8.2014

RU