State Of U.P. vs Iqbal
2015 Latest Caselaw 2492 ALL

Citation : 2015 Latest Caselaw 2492 ALL
Judgement Date : 21 September, 2015

Allahabad High Court

State Of U.P. vs Iqbal on 21 September, 2015

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- GOVERNMENT APPEAL No. - 3203 of 2015
 

 
Appellant :- State Of U.P.
 
Respondent :- Iqbal
 
Counsel for Appellant :- Govt.Advocate
 

 
Hon'ble Vipin Sinha,J.

Shri Balbeer Singh has filed his appearance on behalf of the respondent which is taken on record.

Perused the office report dated 21.9.2015, according to which, the order of this Court, by means of which bailable warrant was issued has been duly complied with, as per report of the C.J.M. concerned and the accused-respondent Iqbal has already been furnished the bail bonds.

The accused-respondent Iqbal is present in the Court today, in compliance of the order of this Court dated 10.8.2015. Accordingly, his appearance is exempted till further orders of this court.

As per the office report lower court record has not yet been received.

Office shall send a reminder for the said purposes.

List on 4.11.2015 along with fresh office report regarding receipt of lower court record.

Order Date :- 21.9.2015

Ishan