Radhey Shyam Kushwaha vs State Of U.P.
2013 Latest Caselaw 1622 ALL

Citation : 2013 Latest Caselaw 1622 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Radhey Shyam Kushwaha vs State Of U.P. on 2 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 402 of 2011
 

 
Petitioner :- Radhey Shyam Kushwaha
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shatrughan Yadav,Ashok Kumar Singh,L.J.Maurya,Sharad Pathak
 
Respondent Counsel :- Govt. Advocate,S H Ibrahim
 

 
Hon'ble Ajai Lamba,J.

None is present for the petitioner.

I have taken note of the fact that earlier also none had put in appearance, on account of which bailable warrant was issued to procure presence of the petitioner. An application for recall of order dated 12.4.2013 was filed, which was allowed and order issuing bailable warrant was recalled.

It appears that undue advantage of the court is being taken because indulgence is shown repeatedly.

The matter relates to to an issue under Section 138 of the Negotiable Instruments Act.

Issue bailable warrant to procure presence of the petitioner, returnable on 03.7.2013 through the Chief Judicial Magistrate, Lucknow.

Petitioner is directed to appear in court.

Order Date :- 2.5.2013

A.Nigam