Shiv Kumar & Others vs State Of U.P.
2017 Latest Caselaw 4441 ALL

Citation : 2017 Latest Caselaw 4441 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Shiv Kumar & Others vs State Of U.P. on 14 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 486 of 1996
 
Appellant :- Shiv Kumar & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajendra Prasad,Ambuj Kumar Singh,Brijendra Singh,Rajiv Dubey,Som Nath
 
Counsel for Respondent :- Govt. Advocate,M.Naseerullah
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. An application for recall of Non Bailable Warrant has been filed by appellant no. 1, 3 & 5 but today appellant no. 5 i.e Shiya Ram @ Chottan only is present in the Court. Hence, application is allowed in respect of appellant no. 5 only and rejected in respect of appellants no. 1 and 3 as none is present to press this application.

2. Non Bailable Warrant issued against appellant Shiya Ram @ Chottan is recalled. However, Non Bailable Warrant issued by this Court against appellants no. 1 and 3 shall remain effective.

3. List on 23.10.2017.

Order Date :- 14.9.2017

Pachhere/-