Rishi Kankan vs State Of U.P.
2017 Latest Caselaw 2982 ALL

Citation : 2017 Latest Caselaw 2982 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Rishi Kankan vs State Of U.P. on 3 August, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1345 of 2011
 

 
Appellant :- Rishi Kankan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajeev Singh Chauhan
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list.Nobody is present on behalf of the appellant to argue the appeal. Ms.Smiti Sahai, Learned A.G.A. is present.

Issue bailable warrants to the accused-appellant through CJM concerned returnable within four weeks from today. In case the accused-appellant is arrested or appears before the court of CJM concerned,he may be released on bail upon furnishing personal bond of Rs.20,000/- and two sureties each in the like amount to the satisfaction of the Magistrate concerned and further on the undertaking that he shall appear before this Court on 21.9.2017.

List on 21.9.2017.

On the said date accused-appellant shall remain present before this Court.

Order Date :- 3.8.2017