Doodha Nath vs State Of U.P.
2019 Latest Caselaw 789 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL APPEAL No. - 1793 of 2004
 

 
Appellant :- Doodha Nath
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.K. Mathur,Sunil Kumar Tiwari,Varun Pratap Singh
 
Counsel for Respondent :- Govt. Advocate,Manoj Kumar Dubey,Vipul Kumar Dubey
 

 
Hon'ble Bachchoo Lal,J.

Case called out. No one is present on behalf of the appellant even in the revised list while learned counsel for the respondent is present.

As per office report the paper book is ready.

Issue non-bailable warrant against the appellant Doodh Nath through the Chief Judicial Magistrate concerned. In case, the appellant brought and surrenders before the Chief Judicial Magistrate concerned , 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 Chief Judicial Magistrate concerned with under taking that on the date fixed, the appellant Doodh Nath shall appear in person or through his counsel before this court.

List on 22.4.2019.

In the meantime the copy of the paper book may be provided to the learned counsel for the complainant as per rule.

Order Date :- 7.3.2019

A.