Allahabad High Court
Ramhit Verma & Ors. vs State Of U.P. on 8 September, 2017
Author: Rekha Dikshit
Bench: Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- CRIMINAL APPEAL No. - 373 of 2011 Appellant :- Ramhit Verma & Ors. Respondent :- State Of U.P. Counsel for Appellant :- Abdul Rafey Siddiqui,Manoj Kumar Singh,Ram Lalit Chaudhary,Rehan Ahmad Siddiqui Counsel for Respondent :- Govt. Advocate Hon'ble Mrs. Rekha Dikshit,J.
Case called out in the revised list. None appears to argue the appeal on behalf of the appellants even in the revised call. Sri U.C.Yadav, learned AGA for the State is present.
Issue bailable warrant to the accused-appellants through CJM concerned returnable within four weeks from today. In case the accused-appellants are arrested or appear before the court of CJM concerned,they may be released on bail upon furnishing personal bond of Rs. 20,000/- and two sureties each in the like amount to the satisfaction of the Magistrate concerned and further on the undertaking that they shall appear before this Court on 27.10.2017.
List on 27.10.2017.
On the said date accused-appellants shall remain present before this Court.
Order Date :- 8.9.2017 IA