Mukesh @ Raju @ Tuyyan vs State Of U.P.
2018 Latest Caselaw 3724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3490 of 2003
 

 
Appellant :- Mukesh @ Raju @ Tuyyan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sudhir Kumar Agarwal,Ambrish Kumar,Mohd.N. Siddiqui,P.K. Dubey,S. Niranjan
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

The report of the C.J.M., Kanpur Nagar dated 20.01.2017 indicates that the non-bailable warrant against sole appellant could not be executed for one reason or the other. The report is not in consonance with the Circular Letters No.15/2005, VIII-119 April 19, 2005, and 04/admin G-II dated Allahabad 18.1.2017 of this Court which provides that it must contain the the statement of the informant or his legal heirs, if any, to be ascertained from the L.C.R. which is reported to be before this Court, which shall also be communicated to the C.J.M. concerned, failing which the Court may be constrained to take a coercive view against the official in default.

Let a fresh report be submitted by the C.J.M. concerned in view of the above circular. 

List in the week commencing 07.01.2019.

Order Date :- 15.11.2018

A.K.Verma