Lakhraji & Anr. vs State Of U.P.,
2017 Latest Caselaw 2398 ALL

Citation : 2017 Latest Caselaw 2398 ALL
Judgement Date : 14 July, 2017

Allahabad High Court

Lakhraji & Anr. vs State Of U.P., on 14 July, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1029 of 2011
 

 
Appellant :- Lakhraji & Anr.
 
Respondent :- State Of U.P.,
 
Counsel for Appellant :- Shailesh Kr. Srivastava-I
 
Counsel for Respondent :- Govt. Advocate
 

 
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-appellants through CJM concerned returnable within three weeks from today. In case the accused-appellants 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 24.8.2017.

List on 24.8.2017.

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

Order Date :- 14.7.2017