Radhey Saran vs State
2014 Latest Caselaw 5303 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- CRIMINAL APPEAL No. - 825 of 1991
 
Appellant :- Radhey Saran
 
Respondent :- State
 
Counsel for Appellant :- A.K. Gaur
 
Counsel for Respondent :- A.G.A
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

The appellant no.1 Radhey Sharan has been arrested and has been produced before this Court  today by Head Constables Ramesh Singh and two others.  He has made a statement that appellant no.2 Nanak Chand has since expired.

It is further  stated that appellant no.1 Radhey Sharan will engage a counsel within a week who shall assist the Court when the matter  is  listed  next.

The appeal is of the year 1991. Hearing of the appeal cannot be proceeded with for want of assistance on behalf of the appellants.

We, therefore, issue following directions.

(i) The appellant no.1 Radhey Sharan  may engage a counsel within a week from today and  thereafter  make an application for bail  before the Chief Judicial Magistrate concerned disclosing the name of the counsel. If this is done, the appellant no.1 Radhey Sharan  may be released on bail on same terms and conditions on which he was granted bail under the order dated 25.4.1991. His future presence is exempted unless directed otherwise.

List on 15.9.2014. 

Copy of this order  be forwarded to the Chief Judicial Magistrate, Meerut and submit a report  with regard to the death of appellant no.2 Nanak  Chand as well as status report  of bail application if any filed by the appellant. 

Order Date :- 28.8.2014/RU