State Of U.P. vs Manoj Kumar Singh
2014 Latest Caselaw 526 ALL

Citation : 2014 Latest Caselaw 526 ALL
Judgement Date : 3 April, 2014

Allahabad High Court

State Of U.P. vs Manoj Kumar Singh on 3 April, 2014

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- U/S 378 CR.P.C. No. - 34 of 2014
 

 
Applicant :- State Of U.P.
 
Opposite Party :- Manoj Kumar Singh
 
Counsel for Applicant :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned A.G.A for the State and perused the order of Sessions Judge and evidence on record.

Considering the facts and circumstances of the case, leave to appeal is allowed.

Order Date :- 3.4.2014

Shahnaz

Case :- U/S 378 CR.P.C. No. - 34 of 2014

Applicant :- State Of U.P.

Opposite Party :- Manoj Kumar Singh

Counsel for Applicant :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Admit.

The Chief Judicial Magistrate, Faizabad is directed to issue bailable warrant against respondent Manoj Kumar Singh with a direction to appear in this Court on 21.5.2014.

List on 21.5.2014.

Order Date :- 3.4.2014

Shahnaz