Abid vs State Of U.P.
2019 Latest Caselaw 1204 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL APPEAL No. - 697 of 2001
 

 
Appellant :- Abid
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- N.K.S. Yadav,R.N. Sharma
 
Counsel for Respondent :- Govt. Advocate,Ravindra Singh
 

 
Hon'ble Bachchoo Lal,J.

Case called out. No one is present on behalf of the appellant even in the revised list.

Report of C.M.M. Kanpur Nagar dated 26.2.2019 shows that the address of appellant Abid could not be verified due to which the bailable warrant could not be served upon him.

Issue non-bailable warrant against the appellant Abid throughC.M.M. Kanpur Nagar. In case, the appellant brought or surrenders before the C.M.M. Kanpur Nagar, he shall be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C.M.M. Kanpur Nagar with the direction that on the date fixed, the appellant Abid shall appear in person or through his counsel before this court.

List on 25.4.2019.

Order Date :- 13.3.2019

A.