Padam Singh & Ors. vs State
2014 Latest Caselaw 2587 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1521 of 1993
 

 
Appellant :- Padam Singh & Ors.
 
Respondent :- State
 
Counsel for Appellant :- A.B.L.Gaur
 
Counsel for Respondent :- Aga
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

Sri A.B.L. Gaur, Senior Advocate, submits that despite his best efforts he has not been able to contact  the appellants.

This criminal appeal  is of the year 1993 and  the hearing cannot be proceeded  with for want of assistance on behalf of the appellants.

In these circumstances,  we have no other option but  to direct that the bail granted to the appellants under the order of the court dated 15.12.1993 stands cancelled. The Chief Judicial Magistrate, Bulandshahar ensure that the appellants are arrested and  are produced before this Court on the next date.

Copy of this order be forwarded to Chief Judicial Magistrate, Bulandshahar by 9.7.2014.

List on 30.7.2014.

Chief Judicial Magistrate, Bulandshahar shall  submit his compliance report  before the Court by the next date.   

Order Date :- 7.7.2014

RU