Vijay Bahadur Singh vs State Of U.P.
2017 Latest Caselaw 4088 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1853 of 2011
 

 
Appellant :- Vijay Bahadur Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dharmendra Trivedi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. None appears to argue the appeal on behalf of the appellant even in the revised call. Sri U.C.Yadav, learned AGA for the State is present.

Issue bailable warrant to the accused-appellant through CJM concerned returnable within four weeks from today. In case the accused-appellant is arrested or appears before the court of CJM concerned, he may be released on bail upon furnishing personal bond of Rs. 20,000/- and two sureties each in the like amount to the satisfaction of the Magistrate concerned and further on the undertaking that he shall appear before this Court on 27.10.2017.

List on 27.10.2017.

On the said date accused-appellant shall remain present before this Court.

Order Date :- 7.9.2017

IA