Bajrangi vs State Of U.P. Thru. Prin. Secy. ...
2011 Latest Caselaw 2139 ALL

Citation : 2011 Latest Caselaw 2139 ALL
Judgement Date : 30 May, 2011

Allahabad High Court

Bajrangi vs State Of U.P. Thru. Prin. Secy. ... on 30 May, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- U/S 482/378/407 No. - 2611 of 2011
 

 
Petitioner :- Bajrangi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lucknow
 
Petitioner Counsel :- K.S. Rastoghi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Upon perusal of the record, I find that the petitioner has not cooperated with the investigation rather he is absconding, therefore, investigation against him has not completed. Now he has been summoned by the learned Magistrate for the purpose of investigation. The case is old one, therefore, he is directed to appear before the Court below pursuant to the order impugned dated 29.1.2011 passed by the court below within 15 days from today.

In default the order impugned dated 29.1.2011 shall stand revived. The Police Officers shall be empowered to execute it, in accordance with law.

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

With the aforesaid observations, the petition is dismissed.

Order Date :- 30.5.2011

S.A.A.Rizvi