Sawood Kalia vs State Of U.P.
2015 Latest Caselaw 5160 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 6795 of 2010
 

 
Appellant :- Sawood Kalia
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amit Saxena,Brajesh Dube,Mohd. Farooq
 
Counsel for Respondent :- Govt.Advocate,Dileep Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

There are four accused in the present appeal. Three were granted bail by the High Court. The order granting bail to co-accused Moni @Mohd. Ahmad was subjected to challenge before the Apex Court by filing Criminal Appeal No. 91 of 2015. The Apex Court set aside the order of the High Court granting bail and directed that the High Court shall decide the appeal as far as possible within one year from the date of receipt of the order. The period of one year is to expire on 14th January, 2016.

Learned Counsel for the appellant prays for adjournment.

Learned Counsel for the informant opposes the prayer on the ground that two of the accused have been granted bail and it is for their benefit that the adjournment is prayed.

We may not enter into any of the issues raised. Having heard the directions issued by the Apex court, we provide that the appeal shall be listed for hearing before the appropriate Bench in the week commencing 11th January, 2016. No adjournment shall be granted on any of the ground whatsoever on the next date.

Order Date :- 7.12.2015

Ashish Pd.