Sattaar vs State Of U.P.
2017 Latest Caselaw 1522 ALL

Citation : 2017 Latest Caselaw 1522 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Sattaar 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. - 468 of 2016
 

 
Appellant :- Sattaar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Abdul Rafey Siddiqui,Rehan Ahmad Siddiqui
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Criminal Misc. Application No. 60625 of 2017

1. This application has been moved on behalf of the applicant with a prayer to recall the order dated 26.5.2017 passed by this Court by which non-bailable warrant was issued.

2. The accused is present today before this Court. The Police Authority be directed not to arrest the accused in pursuance to non-bailable warrant issued on 26.5.2017.

3. The order dated 26.5.2017 is recalled.

4. List this appeal in the month of December, 2017.

Order Date :- 31.5.2017

Mukesh

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