Shiv Lal & Others vs State Of U.P.
2014 Latest Caselaw 4841 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 963 of 1994
 

 
Appellant :- Shiv Lal & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kamal Krishna
 
Counsel for Respondent :- A.G.A.,D.V. Singh,P.P. Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Nobody is present on behalf of the appellants even in the revised list. This criminal appeal is of the year 1994. Hearing of the appeal cannot be proceeded for want of assistance on behalf of the appellants. 

In such circumstances, we have no other option but to cancel  the bail granted in favour of the appellants Shiv Lal, Jai Ram, Chhote Lal, Gyanendra Singh and Jeetendra Singh under the order of the  Court dated  30.6.1994. It is ordered accordingly.

Let the Chief Judicial Magistrate, Fatehpur ensure that all the aforesaid appellants  are arrested and are produced before this Court on the next date.

Copy of this order be forwarded  to the Chief Judicial Magistrate, Fatehpur by 25.8.2014. 

List on 15.9.2014.

The Chief Judicial Magistrate, Fatehpur  shall submit his compliance report before the  court by the next date. 

Order Date :- 22.8.2014

RU