Atahar vs State Of U.P
2017 Latest Caselaw 1508 ALL

Citation : 2017 Latest Caselaw 1508 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Atahar vs State Of U.P on 31 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 768 of 2016
 

 
Appellant :- Atahar
 
Respondent :- State Of U.P
 
Counsel for Appellant :- Manoj Kumar Srivastava,Mohd. Waris Farooqui,Pramod Kumar Shukla,Rajesh Kumar,Sunder Lal
 
Counsel for Respondent :- G.A
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Application No. 55630 of 2017

1. Heard learned counsel for the applicant and learned A.G.A. for the State.

2. This application has been filed on behalf of the appellant with a prayer to recall the order dated 18th May, 2017 passed by this Court issuing bailable warrant, by which bailable warrant is still not served on the appellant.

3. In pursuance of the order dated 26.5.2017 appellant has appeared in person before this Court today and has been identified by his counsel Sri Sanjay Kumar Yadav.

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

5. List the appeal in due course.

Order Date :- 31.5.2017

Mukesh