Pawan Kumar vs State Of U.P.
2011 Latest Caselaw 2005 ALL

Citation : 2011 Latest Caselaw 2005 ALL
Judgement Date : 25 May, 2011

Allahabad High Court

Pawan Kumar vs State Of U.P. on 25 May, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- U/S 482/378/407 No. - 2467 of 2011
 

 
Petitioner :- Pawan Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.C. Tewari
 
Respondent Counsel :- Govt. Adovcate
 

 
Hon'ble Shri Narayan Shukla,J.

Due to non attendance of the proceeding of the Court, a Non Bailable Warrant has been issued against the petitioner, whereas basically he was enlarged on bail.

Therefore, without interfering in the proceeding of the Court below, I hereby disposed of the petition finally by providing that if the petitioner appears before the Court below within 15 days from today along with application for cancellation of warrant, the same shall be considered and disposed of by the Courts below.

For 15 days no coercive action shall be taken against the petitioner.

Order Date :- 25.5.2011

S.A.A.Rizvi

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