Lau Kush vs State Of U.P.
2019 Latest Caselaw 3184 ALL

Citation : 2019 Latest Caselaw 3184 ALL
Judgement Date : 18 April, 2019

Allahabad High Court

Lau Kush vs State Of U.P. on 18 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL APPEAL No. - 587 of 2001
 

 
Appellant :- Lau Kush
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ghan Shyam Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Recall application filed on behalf of the appellant, is taken on record.

Submission of learned counsel for the appellant is that due to non appearance of learned counsel for the appellant bailable warrant has been issued against the appellant vide order dated 23.1.2019.

Learned counsel for the appellant further submits that he is ready to argue the case on merit.

Grounds are sufficient, therefore, the order dated 23.1.2019 issuing bailable warrant against the appellant is hereby recalled.

Record shows that the lower court's record has not been received.

Issue reminder again to the Session Judge concern for sending the lower court at an early date.

List after receipt of lower court's record.

Order Date :- 18.4.2019

Masarrat