State Of U.P. vs Kamlesh Maurya Alias Kamlesh ...
2014 Latest Caselaw 251 ALL

Citation : 2014 Latest Caselaw 251 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

State Of U.P. vs Kamlesh Maurya Alias Kamlesh ... on 27 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 
On criminal misc. recall application no.  88625/2014
 
in
 

 
Case :- GOVERNMENT APPEAL No. - 4016 of 2001
 

 
Appellant :- State Of U.P.
 
Respondent :- Kamlesh Maurya Alias Kamlesh Kumar Maurya & Others
 
Counsel for Appellant :- G.A.
 
Counsel for Respondent :- Nand Lal Maurya,Yadvesh Yadav
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard Sri Anil Kumar Aditya counsel for the accused respondents and learned A.G.A. for the State of U.P.

This application has been filed with a prayer to recall the order dated 10.2.2014 passed by this court by which non bailable warrants have been issued against the accused respondents.

It is submitted by the learned counsel for the appellant that his name was not printed in the cause list, hence he could not mark the case. He is ready to argue the case on behalf of the accused respondents. In the circumstances, non-bailable warrants issued against the accused respondents may be recalled.

Considering the submission made by the learned counsel for the accused respondents, it is directed that non-bailable-warrants issued against the accused respondents shall be kept in abeyance till 30.4.2014.

List on 30.4.2014, in case counsel for the accused respondents remains present on that date to argue the appeal, non bailable warrants issued against the accused respondents shall be kept in abeyance.

Accordingly this application is disposed off.

Order Date :- 27.3.2014

Monika