Ramesh Kachhi & Another vs State Of U.P.
2018 Latest Caselaw 4001 ALL

Citation : 2018 Latest Caselaw 4001 ALL
Judgement Date : 27 November, 2018

Allahabad High Court

Ramesh Kachhi & Another vs State Of U.P. on 27 November, 2018

Bench: Kaushal Jayendra Thaker, Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 984 of 2007
 

 
Appellant :- Ramesh Kachhi & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- P.V. Singh,Jitendra Singh,P.K. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Suresh Kumar Gupta,J.

Sri Jitendra Singh- Advocate is very hyper technical and submits that "MAINE KISI AUR VAKIL SHAHAB NO OBJECTION NAHI DIYA" has given them before this Court.

Issue bailable warrant against the accused appellant-Ramdeen @ Tanta son of Sri Kandhi through C.J.M. concerned returnable on 10.12.2018. He should be lodged in Jail to be released on furnishing bail and bail bonds to a sum of Rs.25000/- his Advocate argues the matter.

List on 10.12.2018.

Sri Yogesh Kumar Srivastava- Advocate appears for the other accused only. The bail is cancelled because of the fault of the Advocate Shri Jitendra Singh himself and for no other reason for that the liberty of the accused is curtailed.

Order Date :- 27.11.2018

Mukesh