Allahabad High Court
State Of U.P. vs Deepak Agarwal And Another on 27 May, 2016
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 44491 of 2014 Applicant :- State Of U.P. Opposite Party :- Deepak Agarwal And Another Counsel for Applicant :- Akhilesh Singh, G.A. Counsel for Opposite Party :- Ashutosh Hon'ble Kaushal Jayendra Thaker,J.
Though the board is revised.
Shri Akhilesh Singh for the original appellant has not been appeared. Learned AGA has vehemently submitted that his bail should be cancelled as narrated in paragraph-2 of the bail cancellation application.
Issue non-bailable warrant against the accused respondents as their counsel is avoiding to attend the Court.
The Chief Judicial Magistrate, Morodabad is directed to take the accused respondents into custody and send the compliance report to this court on or before the date fixed.
List this case on 8.7.2016.
Office is directed to communicate this order to the C.J.M. concerned by fax and normal mode for immediate compliance.
Order Date :- 27.5.2016 IB