Mohd. Rafiq & Pappu vs State Of U.P.
2017 Latest Caselaw 4100 ALL

Citation : 2017 Latest Caselaw 4100 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Mohd. Rafiq & Pappu 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. - 745 of 2011
 

 
Appellant :- Mohd. Rafiq & Pappu
 
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-appellant has surrendered before the court concerned on 25.8.2017 and after furnishing bail bonds he was released on bail ensuring that the appellant 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-appellant Mohd. Rafique @ Pappu has not been produced today before this Court. Learned counsel for he appellant stated that the accused-appellant was duly informed by him about his appearance before this court on 7.9.2017.

In view of the above C.J.M. concerned is directed to issue non-bailable warrant against the accused-appellant Mohd.Rafiq @ Pappu.

List the matter on 27.10.2017.

Order Date :- 7.9.2017