Guddu Bhurji vs State Of U.P.
2017 Latest Caselaw 5756 ALL

Citation : 2017 Latest Caselaw 5756 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Guddu Bhurji vs State Of U.P. on 25 October, 2017

Bench: Rang Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 1011 of 2008
 

 
Appellant :- Guddu Bhurji
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Shailendra Kumar Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Rang Nath Pandey,J.

In pursuance of the order dated 29.8.2017, appellant namely Guddu Bhurji is present in person before this Court and identified by Head Constable Raj Nath Tiwari.

In view of the above, the bailable warrant issued against the appellant vide order dated 29.8.2017 is hereby cancelled subject to furnishing of personal bond of Rs. 20,000/- before Chief Judicial Magistrate, Barabanki.

List this case in the next cause list.

Order Date :- 25.10.2017

psd

Download the LatestLaws.com Mobile App