State Of U.P. vs Farid And 4 Others
2014 Latest Caselaw 8265 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL No. - 2513 of 2014
 

 
Appellant :- State Of U.P.
 
Respondent :- Farid And 4 Others
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned AGA for the Appellant-State and perused the impugned order.

Leave to appeal is granted. Admit and register appeal. Issue bailable warrant against accused-respondents. The Chief Judicial Magistrate, Moradabad is directed to secure execution of bailable warrant against accused-respondents. The accused-respondents shall appear before the CJM, Moradabad and in case of arrest by police they shall be produced before the CJM, Moradabad, who shall enlarge the accused-respondents Farid, son of Mohd. Akhtar, Dilshad Ahmad alias Dillu son of Mohd. Iliyas, Naushad Ahmad son of Abdul Hakim and Shahid son of Mohd. Iliyas on bail on furnishing personal bond and two sureties each in the like amount to his satisfaction, with a direction that the accused-respondent shall appear before this Court on the date fixed either in person or through counsel.

The Compliance report shall be submitted by the CJM, Moradabad by the next date fixed positively.

List on 21.1.2015 for orders. Summon the record of the trial court also.

Order Date :- 11.11.2014

SKS