Vishnu Dutt Tiwari vs State Of U.P. And 3 Others
2016 Latest Caselaw 4767 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 4169 of 2015
 

 
Appellant :- Vishnu Dutt Tiwari
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- R.P. Sinha
 
Counsel for Respondent :- Govt.Advocate,Buddha Prakash
 

 
Hon'ble Pratyush Kumar,J.

Sri R.P. Sinha, Advocate, on behalf of appellant and Sri Buddha Prakash, Advocate, on behalf of respondents No.2 to 4 are present. 

Vide Court's order dated  19.11.2015, the appeal has been admitted but respondent Nos.2 to 4 have not obtained bail from the C.J.M. concerned. They are directed to surrender before the C.J.M. concerned along with certified copy of this order, who shall admit them on bail on their furnishing a personal bond and bail bond to his satisfaction. They are also directed  to appear personally before this Court on 30.9.2016.

List on 30.9.2016.

The C.J.M. concerned shall submits his report  by that date as to whether the respondents No.2 to 4 have appeared before him and admit on bail or not.

Order Date :- 2.8.2016

G.S