Km. Mala @ Shiv Mala vs State Of U.P.
2017 Latest Caselaw 1063 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1063 of 2014
 

 
Appellant :- Km. Mala @ Shiv Mala
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- O.P. Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1.  In this matter a bailable warrant has been issued on 19.4.2017 by another Bench of this Court against accused Km.Mala @ Shiv Mala and she appeared before concerned Chief Judicial Magistrate and the C.J.M. granted bail with direction that she should appear before Hon'ble High Court on 23.5.2017 but she does not appear today before this Court and his Advocate states that she cannot contacted me or come today. Today her name was called again and again by Bench Secretary but she does not seen in the Court.

2.  Hence, I have no other option but to issue non bailable warrant against accused Km. Mala @ Shiv Mala  who does not respect the order of Court.

3.  List this matter on 31st May, 2017.

Further Order

After the aforesaid order was passed the appellant Km. Mala @ Shiv Mala is present. Hence, list this matter in due course as it is an appeal of the year 2014.

The order which was passed earlier is hereby recalled.

The accused who is present today, namely Km. [email protected] Shiv Mala, her presence in future is dispensed with.

Order Date :- 23.5.2017

Mukesh