Mahkar vs State
2014 Latest Caselaw 5251 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1260 of 1994
 

 
Appellant :- Mahkar
 
Respondent :- State
 
Counsel for Appellant :- A.R. Gupta,S.S.Tiwari,Sarvesh
 
Counsel for Respondent :- Aga,Rajiva Sharma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Let Chief Judicial Magistrate, Muzaffarnagar submit a report by 15.9.2014 as to whether  sureties have deposited the amount or not.  If the amount has not been deposited, suitable action must be taken by Chief Judicial Magistrate, Muzaffarnagar against sureties. The status of proceedings under section 82/83 Cr.P.C. initiated against Jitendra must also reported to the Court by the next date. 

S.S.P. Muzaffarnagar is directed  to form a team of Senior Officers for  the arrest of Jitendra. Action taken may be reported to the Court by the next date.

List on 16.9.2014.

Office may forward a copy of this order  to Chief Judicial Magistrate, Muzaffarnagar by 1.9.2014. 

Office is directed to issue a copy of this order  to the learned A.G.A.  for necessary compliance by 1.9.2014. 

Order Date :- 28.8.2014

RU