Allahabad High Court
State Of U.P. vs Smt. Lalti @ Lalita Devi & 2 Ors. on 6 October, 2021
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- CRIMINAL APPEAL No. - 1392 of 2021 Appellant :- State of U.P. Respondent :- Smt. Lalti @ Lalita Devi & 2 Ors. Counsel for Appellant :- G.A. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Ajai Kumar Srivastava-I,J.
Respondents, Smt. Lalti @Lalita Devi, Sri Gaurishankar Giri and Km.Priyanka are present. Sri Lokendra Kumar Gupta files his Vakalatnama on their behalf, which is taken on record. Let their presence be noted.
We have perused the report dated 05.10.2021 furnished by the learned Chief Judicial Magistrate, Lucknow, according to which bailable warrants which were ordered to be issued by this Court against the respondents, have been executed and the respondents have furnished personal bond and two sureties of an amount of Rs. 20,000/- each along with undertaking that they will appear before this Court today, before the Station House Officer, Police Station Cantt. District Lucknow and thereafter they have been released on bail.
Let the documents submitted by the respondents in original be furnished in the custody of the learned Chief Judicial Magistrate, Lucknow by the Station House Officer, Police Station Cantt., district Lucknow forthwith.
Learned Chief Judicial Magistrate, Lucknow shall furnish photostat copy of the said documents to this court for being kept on record of this appeal.
Let this order be communicated by the learned A.G.A. to the Station House Officer concerned forthwith.
When the case is next listed, the name of Sri Lokendra Kumar Gupta shall also be shown in the cause list as counsel for the respondents.
Learned A.G.A. will file an application describing respondent No.3 appropriately.
Order Date :- 6.10.2021 Sanjay