Citation : 2017 Latest Caselaw 4451 ALL
Judgement Date : 14 September, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- CRIMINAL APPEAL No. - 1039 of 2011 Appellant :- Wasim Warish @ Kashim Waris & Anr. Respondent :- State Of U.P., Counsel for Appellant :- Amit Upadhyay Counsel for Respondent :- G.A. Hon'ble Mrs. Rekha Dikshit,J.
Sri C.S.Sinha has filed power on behalf of the appellants which is taken on record.
Case called out in the revised list. Sri U.C.Yadav, learned AGA for the State is present.
From perusal of the office report dated nil it appears that in compliance of the order dated 28.7.2017 passed by this Court the report of concerned C.J.M. has been received, which is on record. It appears from the report that the accused-appellants have surrendered before the court concerned on 13.9.2017 and after furnishing bail bonds and sureties they have been released on bail ensuring that the appellants shall be present before the Hon'ble Court on the date fixed on 14.9.2017.
In compliance of this Court's order dated 28.7.2017 accused-appellants Wasim Warish @ Kashim Warish and Aleem Warish are present before this court today, who have been duly identified by their counsel Sri S.C.Sinha. Their personal appearance is dispensed with unless otherwise directed by this Court.
List this case on 27.10.2017.
Order Date :- 14.9.2017
IA
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