State Of U.P. vs Smt. Kaishun Nihsa & Ors.
2017 Latest Caselaw 2331 ALL

Citation : 2017 Latest Caselaw 2331 ALL
Judgement Date : 13 July, 2017

Allahabad High Court

State Of U.P. vs Smt. Kaishun Nihsa & Ors. on 13 July, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 961 of 2011
 

 
Appellant :- State Of U.P.
 
Respondent :- Smt. Kaishun Nihsa & Ors.
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Ram Kumar Singh,Vishwas Shukla
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Learned AGA for the State is present.

Issue bailable warrants to the accused-respondents through CJM concerned returnable within three weeks from today. In case the accused-respondents are arrested or appear before the court of CJM concerned, they 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 they shall appear before this Court on 10.8.2017.

List on 10.8.2017.

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

Order Date :- 13.7.2017