Allahabad High Court
State Of U.P. vs Ramvir Singh on 10 February, 2011
Author: Vinod Prasad
Bench: Vinod Prasad
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- GOVERNMENT APPEAL No. - 702 of 2011 Petitioner :- State Of U.P. Respondent :- Ramvir Singh Petitioner Counsel :- G.A. Hon'ble Vinod Prasad,J.
Heard.
Leave to appeal is granted.
Order Date :- 10.2.2011 rkg Hon'ble Vinod Prasad,J.
Heard.
Admit.
Summon the trial court record.
Issue bailable warrant of arrest against Ramvir Singh accused-respondent through Chief Judicial Magistrate, Bareilly, who is directed to get the said bond executed on the aforesaid accused-respondent.
If Ramvir Singh accused-respondent surrenders/appears or is arrested or produced before Chief Judicial Magistrate, Berielly, he is directed to be released on bail on executing a personal bond of Rs.1 lac with two solvent sureties each in the like amount to the satisfaction of the court concerned. Both sureties shall be family members of Ramvir Singh accused-respondent. As soon as bail bond and sureties bond are furnished, photocopy of the same are directed to be sent to this Court to be kept on record of this appeal. Chief Judicial Magistrate will also intimate Ramvir Singh to appear before this Court in person on 25.4.2011, on which date this appeal will come up before the appropriate Bench.
Order Date :- 10.2.2011 rkg/702-11