State Of U.P. vs Himmat Singh & Others
2011 Latest Caselaw 6027 ALL

Citation : 2011 Latest Caselaw 6027 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

State Of U.P. vs Himmat Singh & Others on 22 November, 2011

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- GOVERNMENT APPEAL No. - 3686 of 2004
 

 
Petitioner :- State Of U.P.
 
Respondent :- Himmat Singh & Others
 
Petitioner Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Respondents 2 and 3 are present in the Court. They are represented through their counsel. Respondent no. 4 is not present in the Court today.

Chief Judicial Magistrate concerned is directed to issue non bailable warrant against respondent no.4 and produce him in this Court.

Learned counsel for the respondents submits that respondents 1 and 4 shall appear before this Court on the next date.

List on 7.12.2011.

Order Date :- 22.11.2011

GSY

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