Jitendra Singh vs State Of U.P.
2016 Latest Caselaw 3810 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 7046 of 2006
 

 
Appellant :- Jitendra Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jagdish Singh Sengar,Agni Pal Singh,Ajit Kumar Solanki,Jitendra Singh,Prashant K.Singh
 
Counsel for Respondent :- Govt. Advocate,Sanjai Kumar Singh
 

 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised list.

None is present to press this appeal from the side of appellant.

Learned counsel for Union of India is present.

On 26.04.2016, Sri Agni Pal Singh, counsel for the appellant in Criminal Appeal No. 7046 of 2016 was present, but he is not present today, whereas in compliance of the order dated 26.04.2016, a report has not been received from the C.M.M. Kanpur Nagar. So let a compliance report be summoned from the C.M.M. Kanpur Nagar.

List this matter on 05th August, 2016.

Bailable warrant be also issued against the appellant in Criminal Appeal No. 7046 of 2006, 

The C.M.M. Kanpur Nagar is directed to execute the bailable warrant to the tune of Rs. 20,000/-. In case appellant surrenders before the court, he may be released on a personal bond with two sureties and undertake that he will appear in person or through his counsel on the date fixed.

List this appeal on 05th August, 2016.

Order Date :- 04.07.2016.

Vinod.