State Of U.P. Thur. Van Circle ... vs Shafi Ahmad S/O Sri Shafat Ahmad
2017 Latest Caselaw 4093 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 458 of 2011
 

 
Appellant :- State Of U.P. Thur. Van Circle Officer, Bakshi Ka
 
Respondent :- Shafi Ahmad S/O Sri Shafat Ahmad
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Prabhakar Jauhari
 

 
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 Prabhakar Jauhari, learned counsel for the respondent is also not present. 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