Sarvesh @ Nanhau vs State Of U.P.
2017 Latest Caselaw 4416 ALL

Citation : 2017 Latest Caselaw 4416 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Sarvesh @ Nanhau vs State Of U.P. on 14 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 450 of 2011
 

 
Appellant :- Sarvesh @ Nanhau
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anil Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri Anik Kumar Pandey, learned counsel for the appellant and Sri U.C.Yadav, learned AGA for the State are present.

Learned counsel for the appellant states that he has not received any instruction from the accused-appellant.

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 2.11.2017.

List on 2.11.2017.

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

Order Date :- 14.9.2017