Vishnu Datta Misra vs State Of U.P.
2013 Latest Caselaw 534 ALL

Citation : 2013 Latest Caselaw 534 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Vishnu Datta Misra vs State Of U.P. on 8 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 521 of 2001
 

 
Petitioner :- Vishnu Datta Misra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- M.P.Yadav
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

None has put in appearance for the revisionist. Rather, none has been putting in appearance since December, 2011.

Let the revisionist be served with bailable warrants through the Chief Judicial Magistrate, Barabanki, for 07.5.2013.

Order Date :- 8.4.2013

A.Nigam

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