Om Prakash And (3) Ors. vs The State Of U.P.
2017 Latest Caselaw 458 ALL

Citation : 2017 Latest Caselaw 458 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Om Prakash And (3) Ors. vs The State Of U.P. on 11 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 31 of 2001
 

 
Appellant :- Om Prakash And (3) Ors.
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Anil Srivstava,Diwakar Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Accused is enjoying bail since 2001. Learned counsel for appellant on 19.4.2017 directed the matter may be listed in the next cause list. Today also time is asked after 17 years.

2. Hence issue non bailable warrant to accused through concerned Chief Judicial Magistrate so as to reach on or before 31st May, 2017.

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

Order Date :- 11.5.2017

Mukesh

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