Allahabad High Court
State Of U.P. vs Khalid Hussain & Others on 19 February, 2014
Bench: Ravindra Singh, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 On Criminal Misc. Recall Application No. 55644 of 2014. in Case :- GOVERNMENT APPEAL No. - 1144 of 1996 Appellant :- State Of U.P. Respondent :- Khalid Hussain & Others Counsel for Appellant :- A.G.A. Hon'ble Ravindra Singh,J.
Hon'ble Shashi Kant,J.
Heard learned A.G.A., learned counsel appearing on behalf of the accused respondent no. 5.
This application has been filed for recalling the non bailable warrant issued against the accused respondent no. 5 Pappu.
It is submitted by counsel for the accused respondent no. 5 that the accused respondent no.5 Pappu is present in the Court and he shall appear on every date on which he shall be asked to appear before the Court concerned.
Considering the submission made by the learned counsel for the accused respondent no. 5, it is directed that in case, the accused respondent no. 5 Pappu appears before the Court of C.J.M. Farrukhabad within a period of 15 days from today and furnishes bail bonds to the satisfaction of the C.J.M. Farrukhabad, he shall be released on bail. In case, the accused respondent no. 5 Pappu appears within a period of 15 days before C.J.M. Farrukhabad, non bailable warrant issued against the accused respondent no. 5 Pappu shall be kept in abeyance.
List on 13.03.2014. On that date, learned counsel for the accused respondent no. 5 shall file the copy of the order by which the accused respondent no. 5 Pappu is released by the Court of C.J.M. Farrukhabad.
Accordingly, this application is disposed off.
Order Date :- 19.2.2014 Monika