State Of U.P. vs Brijesh Kumar Verma
2017 Latest Caselaw 1301 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1536 of 2009
 

 
Appellant :- State Of U.P.
 
Respondent :- Brijesh Kumar Verma
 
Counsel for Appellant :- Govt. Adavocate
 
Counsel for Respondent :- Syed Malik E Rizvi,Ajay Pratap Singh,Anil Kumar Pandey,Puttan Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Application No. 57043 of 2017

1.  This application has been filed on behalf of the  respondent- Brijesh Kumar Verma with a prayer to recall the order dated 3rd May, 2017 passed by this Court issuing non-bailable warrant.

2.  In pursuance of the order dated 3rd May, 2017 the accused be not arrested by authority concerned, if he is arrested in pursuance of Court's order dated 3rd May, 2017, he is ordered to be released on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned.

3. The appellant is directed to remain present personally with an Advocate on 31st May, 2017.

4.  The order dated 18th May, 2017 is recalled.

5.  List the appeal on 31st May, 2017.

Order Date :- 26.5.2017

Mukesh