Umesh Yadav And Another vs State Of U.P.
2018 Latest Caselaw 638 ALL

Citation : 2018 Latest Caselaw 638 ALL
Judgement Date : 17 May, 2018

Allahabad High Court

Umesh Yadav And Another vs State Of U.P. on 17 May, 2018

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- CRIMINAL APPEAL No. - 223 of 2003
 
Appellant :- Umesh Yadav And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ram Chandra Verma,Jai Pal Singh
 
Counsel for Respondent :- Govt.Advocate,Parmanand Sharma
 

 
Hon'ble Dinesh Kumar Singh,J.

(C.M. Application No.56541 of 2018)

This application seeks extension of time for filing personal bond.

Heard.

Shri Jai Pal Singh, learned counsel for the appellants, submits that due to unavoidable circumstances the appellants were unable to file personal bonds pursuant to the judgment and order dated 1st February, 2018 passed by this Court. He prays that some more time may be granted to the appellants for complying with the judgment and order passed by this Court.

The appellants are directed to furnish bonds, as directed vide judgment and order dated 1st February, 2018, within a period of ten days from today.

The application is, accordingly, disposed of.

Order Date :- 17.5.2018

MVS Chauhan/-