Vinod Kumar & Another vs State Of U.P.
2017 Latest Caselaw 4160 ALL

Citation : 2017 Latest Caselaw 4160 ALL
Judgement Date : 8 September, 2017

Allahabad High Court

Vinod Kumar & Another vs State Of U.P. on 8 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1582 of 2011
 

 
Appellant :- Vinod Kumar & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dilip Pandey
 
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 appellants even in the revised call. Sri U.C.Yadav, learned AGA for the State is present.

Issue bailable warrant to the accused-appellants through CJM concerned returnable within four weeks from today. In case the accused-appellants are arrested or appear before the court of CJM concerned,they 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 they shall appear before this Court on 27.10.2017.

List on 27.10.2017.

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

Order Date :- 8.9.2017