Anil Kumar Jaiswal vs The State Of U.P And Anr.
2012 Latest Caselaw 2221 ALL

Citation : 2012 Latest Caselaw 2221 ALL
Judgement Date : 25 May, 2012

Allahabad High Court

Anil Kumar Jaiswal vs The State Of U.P And Anr. on 25 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1821 of 2012
 

 
Petitioner :- Anil Kumar Jaiswal
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Vishal Tripathi,Adhyatm Singh,Ravi Jaiswal
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been contended that the petitioner was on bail. He, however, did not put in appearance and bail has been cancelled. Non-bailable warrant has been issued.

Sequence of events has not been established by way of laying appropriate foundation of the case.

Counsel is not prepared with the arguments.

List in August, 2012.

Order Date :- 25.5.2012

A.Nigam

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