Munnu Lal @ Mannu Lal vs State Of U.P.
2017 Latest Caselaw 2408 ALL

Citation : 2017 Latest Caselaw 2408 ALL
Judgement Date : 14 July, 2017

Allahabad High Court

Munnu Lal @ Mannu Lal 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. - 1328 of 2011
 

 
Appellant :- Munnu Lal @ Mannu Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Alok Kapoor
 
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 warrant to the accused-appellant through CJM concerned returnable within three 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 17.8.2017.

List on 17.8.2017.

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

Order Date :- 14.7.2017