Prem Raj & Another vs State Of U.P.
2014 Latest Caselaw 4676 ALL

Citation : 2014 Latest Caselaw 4676 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Prem Raj & Another vs State Of U.P. on 20 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1853 of 1993
 

 
Appellant :- Prem Raj & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- J.S. Tomer,Anil Srivastava
 
Counsel for Respondent :- D.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Let Chief Judicial Magistrate, Bareilly submit a detail report as to under which order of the High Court the appellant Prem Raj son of Chet Ram was released on bail on 28.2.1998. If there is any order of the High Court, copy of the same must be enclosed. Chief Judicial Magistrate shall also depute some senior class III employee of the district court to produce the original record pertaining to grant of bail in favour of accused appellant Prem Raj under the order dated 28.2.1998 before the High Court.

Prima facie we find that in the present criminal appeal there is no order on record granting bail to Prem Raj.

Offices of the High Court and the C.J.M. are directed to treat this matter as most urgent and there should be no delay in compliance of the direction issued above.

The matter shall be listed on 1.9.2014.

Registrar (Criminal) shall communicate this order to the Chief Judicial Magistrate, Rabereilly by tomorrow for necessary compliance.

Order Date :- 20.8.2014