State Of U.P. vs Mohd. Iqbal & Another
2017 Latest Caselaw 1154 ALL

Citation : 2017 Latest Caselaw 1154 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

State Of U.P. vs Mohd. Iqbal & Another on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 127 of 2008
 

 
Appellant :- State Of U.P.
 
Respondent :- Mohd. Iqbal & Another
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- A K Tiwari,Rashid Ahmad
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Recall Application

1. Non bailable warrant was issued to respondent but the same has not yet been served.

2. Cause shown for non appearance is genuine and the order dated 1.5.2017 for issuing non -bailable warrant against the accused is hereby recalled.

3. List on 30th May, 2017 for final hearing.

4. On that date all the accused shall remain present before this Court.

Order Date :- 24.5.2017

Mukesh

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