Krshan Kumar vs State Of U.P.
2013 Latest Caselaw 1479 ALL

Citation : 2013 Latest Caselaw 1479 ALL
Judgement Date : 29 April, 2013

Allahabad High Court

Krshan Kumar 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. - 75 of 2001
 

 
Petitioner :- Krshan Kumar
 
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-Krishan Kumar through the Chief Judicial Magistrate, Shrawasti, returnable on 27.5.2013.

Petitioner Krishan Kumar 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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