Ismail & Another vs State Of U.P.
2017 Latest Caselaw 4090 ALL

Citation : 2017 Latest Caselaw 4090 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Ismail & Another vs State Of U.P. on 7 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 764 of 2011
 

 
Appellant :- Ismail & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Shiv Ram Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri S.R.Tiwari, learned counsel for the appellant and Sri S.K.Mishra, learned AGA for the State are present.

As per office report dated 6.9.2017 in compliance of the order dated 27.7.2017 passed by this Court, the report of concerned C.J.M. has been received which is on record. It appears from the report of the C.J.M., Sharwasti that the accused-appellants have surrendered before the court concerned on 25.8.2017 and after furnishing bail bonds they were released on bail ensuring that the appellants shall be present before the Hon'ble High Court on the date fixed i.e.7.9.2017.

However,, in compliance of this court's order dated 20.7.2017 accused-appellants have not been produced today before this Court. Learned counsel for he appellants stated that the accused-appellants were duly informed by him about their appearance before this court on 7.9.2017.

In view of the above C.J.M. concerned is directed to issue non-bailable warrants against the accused-appellants

List the matter on 27.10.2017.

Order Date :- 7.9.2017