Irfan @ Ganja vs State Of U.P.
2017 Latest Caselaw 5595 ALL

Citation : 2017 Latest Caselaw 5595 ALL
Judgement Date : 23 October, 2017

Allahabad High Court

Irfan @ Ganja vs State Of U.P. on 23 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 863 of 2001
 

 
Appellant :- Irfan @ Ganja
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Satendra Kumar Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rang Nath Pandey,J.

It appears from the report submitted by Chief Judicial Magistrate, Lucknow that the appellant is absconder in-spite of the N.B.W. he could not be apprehended. As and when he surrenders before police, he shall be produced before the Court.

Notice be issued to his sureties to produce the appellant on the next date of listing or to show cause as to why bail bonds be not forfeited and the amount of sureties be not recovered from them.

List after four weeks.

Order Date :- 23.10.2017

psd

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