Allahabad High Court
State Of U.P. vs Kuldip Yadav on 6 January, 2010
Author: Surendra Singh
Bench: Surendra Singh
Court No. - 48 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2023 of 2009 Petitioner :- State Of U.P. Respondent :- Kuldip Yadav Petitioner Counsel :- N.D. Rai,A.G.A. Hon'ble Surendra Singh,J.
By order dated 23.11.2009 this Court issued non-bailable warrant for securing and ensuring presence of accused respondent and the Chief Judicial Magistrate concerned was directed to send the compliance report alongwith the photocopy of the personal bond and surety bonds executed and furnished by and on behalf of the accused-respondent to this Court today.
Perusal of the record of the case goest to show that no compliance report has been recieved from the Chief Judicial Magistrate.
Office is directed to send a reminder to the Chief Judicial Magistrate concerned in respect of the order dated 23.11.2009.
List this case immediately after two weeks.
Order Date :- 6.1.2010 Mt/