Ramesh And Another vs State Of U.P.
2012 Latest Caselaw 5103 ALL

Citation : 2012 Latest Caselaw 5103 ALL
Judgement Date : 12 October, 2012

Allahabad High Court

Ramesh And Another vs State Of U.P. on 12 October, 2012

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 524 of 2003
 

 
Petitioner :- Ramesh And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shishir Pradhan
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

Perused the report of Chief Judicial Magistrate, Raebareli dated 11.10.2012.

The Chief Judicial Magistrate shall take necessary steps to ensure presence of appellant Ramesh before this Court. He may proceed, in accordance with law, against the persons, who stood as surety at the time when the appellant filed his bail bonds.

List this case on 20.11.2012.

Chief Judicial Magistrate, Raebareli shall send compliance report to this Court.

Order Date :- 12.10.2012

kvg/-

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