Rakesh vs State
2014 Latest Caselaw 5274 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1445 of 1994
 

 
Appellant :- Rakesh
 
Respondent :- State
 
Counsel for Appellant :- Sk Srivastava
 
Counsel for Respondent :- Aga
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

No body is present on behalf of the appellant even in the revised call of the cause list. 

The report of the Chief  Judicial Magistrate,  Farrukhabad referred to in the office note dated  27.8.2014 records  that accused appellant Rakesh  could not be arrested as he was not  available at the place of  his residence and is stated  to have gone to Allahabad.

The appeal is of the year 1994. Hearing of the appeal cannot be proceeded with  for want of  assistance.

In such circumstances, we have no other option but to cancel the bail granted in favour of appellant Rakesh under the order  of the Court dated  20.11.1995. It is ordered accordingly. 

Let the Chief Judicial Magistrate and Senior Superintendent of Police, Farrukhabad ensure that accused Amar Singh is arrested and is produced before this Court on the next date.

The matter  shall be listed on  16.9.2014. 

The Chief Judicial Magistrate and Senior Superintendent of Police, Farrukhabad  shall submit their compliance report before the court by the next date.

Copy of this order  be forwarded to the Chief Judicial Magistrate, Farrukhabad 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