Bahadur @ Lal Bahadur vs State Of U.P. & Others
2014 Latest Caselaw 1275 ALL

Citation : 2014 Latest Caselaw 1275 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Bahadur @ Lal Bahadur vs State Of U.P. & Others on 28 April, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 2464 of 2009
 

 
Revisionist :- Bahadur @ Lal Bahadur
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Mrs. Swati Agrawal,Prem Prakash Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

None appeared for the revision even the list was revised.

Learned A.G.A. is present for State of U.P.

According to the office report, service of notice is sufficient on opposite party no.2

Issue bailable warrant against the revisionist Bahadur @ Lal Bahadur.

The Chief Judicial Magistrate concerned is directed to secure execution of bailable warrant and to submit report within three weeks.

List in the week commencing 19.5.2014 for hearing.

Order Date :- 28.4.2014

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