Radhey Shyam vs State Of U.P.
2013 Latest Caselaw 1473 ALL

Citation : 2013 Latest Caselaw 1473 ALL
Judgement Date : 29 April, 2013

Allahabad High Court

Radhey Shyam vs State Of U.P. on 29 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 31 of 2001
 

 
Petitioner :- Radhey Shyam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jai Shankar Misra
 
Respondent Counsel :- Govt.Advocate
 
Hon'ble Ajai Lamba,J.

As per report furnished by the Judicial Magistrate, Shrawasti, the petitioner-surety had given an undertaking that he would appear before this court.

None has put in appearance even today.

Let non-bailable warrant be issued in regard to the petitioner-Radhey Shyam through the Chief Judicial Magistrate, Shrawasti, returnable on 27.5.2013.

Petitioner Radhey Shyam would be produced in custody.

State is also directed to ensure compliance of this order.

Order Date :- 29.4.2013

A.Nigam

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