Phool Chandra vs State Of U.P.
2017 Latest Caselaw 3370 ALL

Citation : 2017 Latest Caselaw 3370 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Phool Chandra vs State Of U.P. on 18 August, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1220 of 2011
 

 
Appellant :- Phool Chandra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ravi Prakash Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list.

Sri Ravi Prakash Yadav, learned counsel for the appellant is not present even in the revised call.

Srii U.C.Yadav, learned AGA 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 12.10.2017.

List on 12.10.2017.

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

Order Date :- 18.8.2017