Sudama vs State
2013 Latest Caselaw 4977 ALL

Citation : 2013 Latest Caselaw 4977 ALL
Judgement Date : 7 August, 2013

Allahabad High Court

Sudama vs State on 7 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 812 of 1990
 

 
Appellant :- Sudama
 
Respondent :- State
 
Counsel for Appellant :- V S Chaudhary,P.K. Rai,Ratan Chaudhary
 
Counsel for Respondent :- Aga
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the appellant to press this appeal.

Despite this fact that the case has been listed as peremptorily, no one is present to press this appeal on behalf of the appellant.

Issue non-bailable warrant against the accused applicant which shall be executed without any delay.

List on 23.8.2013 for his appearance.

The C.J.M. concerned to carry out the execution of the warrant to the P.S. of the police concerned promptly without any delay.

Order Date :- 7.8.2013

Monika

Download the LatestLaws.com Mobile App