State Of U.P. vs Deepak Agarwal And Another
2016 Latest Caselaw 3145 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 44491 of 2014
 

 
Applicant :- State Of U.P.
 
Opposite Party :- Deepak Agarwal And Another
 
Counsel for Applicant :- Akhilesh Singh, G.A.
 
Counsel for Opposite Party :- Ashutosh
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Though the board  is revised. 

Shri Akhilesh Singh for the original appellant has not been appeared.  Learned AGA has vehemently submitted that his bail should be cancelled as narrated in paragraph-2 of the  bail cancellation application.

Issue non-bailable warrant against the accused respondents as their counsel  is avoiding to attend the Court. 

The  Chief Judicial Magistrate, Morodabad  is directed to  take the accused respondents  into custody  and  send  the compliance  report  to  this court  on or before the date fixed.

List this case on 8.7.2016.

Office is directed to communicate this order to the C.J.M. concerned  by fax and  normal mode for im­mediate compliance.

Order Date :- 27.5.2016

IB