Radhey Shyam Kushwaha vs State Of U.P.
2013 Latest Caselaw 2586 ALL

Citation : 2013 Latest Caselaw 2586 ALL
Judgement Date : 22 May, 2013

Allahabad High Court

Radhey Shyam Kushwaha vs State Of U.P. on 22 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.

(C.M.A.No. 49210 of 2011)

Considering the reasons given in this application, the application is allowed.

Learned counsel appearing for the petitioner undertakes to appear in the case on each and every date of hearing. He further states that in case of non-appearance of the counsel, let non-bailable warrant be issued to procure presence of the petitioner.

On the said undertaking, order dated 02.5.2013 to the extent that "Issue bailable warrant to procure presence of the petitioner", is recalled.

List before the appropriate Bench as per roster.

Order Date :- 22.5.2013

A.Nigam