Sarmad Ali (Minor-B.C.) vs State Of U.P.& 2 Ors.
2012 Latest Caselaw 5856 ALL

Citation : 2012 Latest Caselaw 5856 ALL
Judgement Date : 4 December, 2012

Allahabad High Court

Sarmad Ali (Minor-B.C.) vs State Of U.P.& 2 Ors. on 4 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 5311 of 2012
 

 
Petitioner :- Sarmad Ali (Minor-B.C.)
 
Respondent :- State Of U.P.& 2 Ors.
 
Petitioner Counsel :- Jai Krishna Sinha
 
Respondent Counsel :- Govt.Advocate,Hari Krishna Verma
 

 
Hon'ble Ajai Lamba,J.

On 22.11.2012, the following order was passed:

"Sri Hari Krishna Verma, Advocate has put in appearance for respondent no.3 and prays for time to file counter affidavit.

List on 04.12.2012.

In the meantime, counter affidavit be filed.

Let Manish Shukla, respondent no.3, be present in Court on the next date of listing."

Sri Hari Krishna Verma, Advocate states that he had informed his client, respondent no.3, Manish Shukla about the orders of the Court, however, he has not appeared.

Let bailable warrants be issued so as to procure the presence of respondent no.3 Manish Shukla in Court on 03.1.2012.

List on 03.1.2012.

Order Date :- 4.12.2012

A.Nigam