Ram Awadh Yadav And 3 Others vs State Of U.P.
2018 Latest Caselaw 1499 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 2536 of 2014
 

 
Appellant :- Ram Awadh Yadav And 3 Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Imran Ullah
 
Counsel for Respondent :- Govt. Advocate,Rajeev Singh
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

In this case it appears that the appellants were bailed out by the High Court vide order dated 10th March, 2015.

The matter appears to have been taken up before this Court and ultimately on 11th April, 2018 the division bench before which the case was listed noted the absence of the counsel and issued non bailable warrants to the appellants through the Chief Judicial Magistrate, Allahabad returnable at an early date on the condition that if the appellants surrender and furnish a personal bond with an undertaking to appear before the court they shall be granted bail.

The office report dated 11th July, 2018 places the report on record of Chief Judicial Magistrate according to which all the appellants have been bailed out on the undertaking given by them before the Magistrate for appearing before this Court.

In spite of the aforesaid exercise having been undertaken and undertaking given by the appellants no one has appeared on behalf of the appellants nor any one is present when this case has been called out in the revised list.

In the said background let non bailable warrants be issued to all the appellants who shall be taken into custody and lodged in jail and the same shall be executed by the Chief Judicial Magistrate, Allahabad forthwith.  This appeal shall be listed in the next cause list by which date the compliance report of the Chief Judicial Magistrate shall be furnished.

Office to dispatch the notice today itself.

List accordingly.

Order Date :- 12.7.2018

Masarrat