State Of U.P. vs Jagdish & Others
2014 Latest Caselaw 8204 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL No. - 3185 of 2000
 

 
Appellant :- State Of U.P.
 
Respondent :- Jagdish & Others
 
Counsel for Appellant :- R.P. Dubey,Aga
 
Counsel for Respondent :- P.N.Varma,Rama Shankar Shukla
 

 
Hon'ble Akhtar Husain Khan,J.

Learned AGA appeared for the Appellant-State. None appeared for accused-respondents.

Issue bailable warrant agaisnt accused-respondents with a direction to the Chief Judicial Magistrate, Ghazipur to secure execution of warrant against the accused-respondents. The accused-respondents shall appear before the CJM, Ghazipur and in case of arrest by police they shall be produced before the CJM, Gahzipur, who shall enlarge the accused-respondents Jagdish, son of Jangali, Banwari son of Dukhhan and Doodhnath son of Manki on bail on  furnishing a personal bond and two sureties each in the like amount to his satisfaction, with a direction that the accused-respondents shall appear before this Court either in person or thorough counsel on the date fixed.

The compliance report shall be submitted by the CJM, Ghzipur positively by the next date fixed.

List this matter on 29.1.2015 for orders. Summon the records of the trial court also on the date aforesaid date fixed.

Order Date :- 11.11.2014

SKS