Rang Bahadur @ Sadhu Singh vs State Of U.P.
2012 Latest Caselaw 590 ALL

Citation : 2012 Latest Caselaw 590 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Rang Bahadur @ Sadhu Singh vs State Of U.P. on 20 April, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- APPLICATION U/S 482 No. - 10035 of 2008
 

 
Petitioner :- Rang Bahadur @ Sadhu Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shri Prakash Dwivedi,Suneel Kumar Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

The I.O. of this case is present in the court. The alleged kidnapped person Manoj Kumar Singh has not been recovered, it is a very serious matter in which the recovery of the kidnapped person has not been made by the police. Therefore, the S.P. Sant Ravi Das Nagar shall appear in person before this court on 4.5.2012 to explain as to why the recovery has not been made.

Order Date :- 20.4.2012

N.A.

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