Bhaggu vs State Of U.P.
2014 Latest Caselaw 1307 ALL

Citation : 2014 Latest Caselaw 1307 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Bhaggu vs State Of U.P. on 28 April, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 2446 of 2009
 

 
Revisionist :- Bhaggu
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Ajay Kumar Mishra
 
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.

Present revision has been filed against the judgment and order dated 16.6.2009 passed by learned Additional Sessions Judge, Court No.1, Jhansi in Criminal Appeal No. 4 of 2008 (Bhaggu Vs. State of U.P.) whereby he has upheld the conviction and sentence awarded by trial court against the revisionist Bhaggu under section 279 I.P.C. The revisionist has been released on bail vide order dated 3.7.2009 passed by this Court in present revision.

None is present on behalf of the revisionist even the list was revised.

Issue bailable warrant against the revisionist Bhaggu.

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

List after one month for hearing.

Order Date :- 28.4.2014