Hari Lal Saroj vs State Of U.P.
2023 Latest Caselaw 10105 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 438 of 2003
 

 
Appellant :- Hari Lal Saroj
 
Respondent :- State of U.P.
 
Counsel for Appellant :- H.S.Tiwari,Akhilesh Chauhan,Ravindra Shukla,Rishi Pandey,S. Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shree Prakash Singh,J.

Vide order dated 11-01-2023, the bailable warrant was issued to the sole appellant, Hari Lal Saroj.

It has been informed by the learned counsel for the appellant that in compliance of the order aforesaid, the appellant appeared before the Chief Judicial Magistrate concerned and furnished personal bonds and sureties. He submits that the appellant undertakes that he will cooperate in the proceedings of this appeal and his personal appearance may be exempted.

Learned A.G.A. appearing for the State has no objection to the contentions aforesaid.

Considering the submissions of learned counsel for the parties, the personal appearance of appellant is exempted.

List/put up this matter in the week commencing 01-05-2023 for hearing.

Office is directed to provide copy of the Judgment and order of the trial court including relevant papers of the lower court record to learned counsel for the appellant on payment of usual charges by the next date.

Order Date :- 5.4.2023

AKS