State Of U.P. vs Ram Lakhan Yadav And Others
2014 Latest Caselaw 31 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- GOVERNMENT APPEAL No. - 2281 of 2004
 

 
Appellant :- State Of U.P.
 
Respondent :- Ram Lakhan Yadav And Others
 
Counsel for Appellant :- Govt. Advovcate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned A.G.A. for the State of U.P.

Sri Sarang Dhar Dwivedi, S.H.O. Phoolpur, District Azamgarh is present in Court.

The accused respondent no. 2 Ramdhari Prajapati alias Ramdhani Prajapati could not be arrested.

It is submitted by him that he made his best efforts to make arrest of the accused respondent no. 2, Ramdhari Prajapati alias Ramdhani Prajapati. He prays for and is granted two months time to make arrest of the accused respondent no. 2 Ramdhari Prajapati alias Ramdhani Prajapati. In case, the accused respondent no. 2 Ramdhari Prajapati alias Ramdhani Prajapati is arrested or produced before the Court concerned or he himself appears before the Court concerned, he shall be sent to the judicial custody and shall be produced before this court on 19.5.2014.

List on 19.05.2014.

Order Date :- 20.3.2014

Monika