Fateh Singh And Others vs State
2014 Latest Caselaw 4854 ALL

Citation : 2014 Latest Caselaw 4854 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Fateh Singh And Others vs State on 22 August, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 563 of 1991
 

 
Appellant :- Fateh Singh And Others
 
Respondent :- State
 
Counsel for Appellant :- V.K. Sharma
 
Counsel for Respondent :- A.G.A.
 

 
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 1991. 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 Fateh Singh and Ram Kishre under the order of the Court dated 1.4.1991. It is ordered accordingly.

Let the Chief Judicial Magistrate, Agra 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, Agra by 25.8.2014.

List on 12.9.2014.

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

Order Date :- 22.8.2014