Ramakant Dubey vs State Of U.P.
2013 Latest Caselaw 1256 ALL

Citation : 2013 Latest Caselaw 1256 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Ramakant Dubey vs State Of U.P. on 24 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 26 of 2002
 

 
Petitioner :- Ramakant Dubey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anil Kumar Tripathi,V.P.Pandey
 
Respondent Counsel :- Govt.Advocate,Bireshwar Nath
 

 
Hon'ble Ajai Lamba,J.

None has put in appearance for the petitioner.

Notice was issued only in regard to quantum of sentence.

List on 27.5.2013.

Let bailable warrants be issued through the Chief Judicial Magistrate, Varanasi, to procure presence of the petitioner court.

Registrar of this court shall ensure compliance of this order.

Order Date :- 24.4.2013

A.Nigam

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