State vs Mahendra And Others
2014 Latest Caselaw 32 ALL

Citation : 2014 Latest Caselaw 32 ALL
Judgement Date : 20 March, 2014

Allahabad High Court

State vs Mahendra And Others on 20 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- GOVERNMENT APPEAL No. - 266 of 1993
 

 
Appellant :- State
 
Respondent :- Mahendra And Others
 
Counsel for Appellant :- A.G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

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

The compliance report of the order dated 28.01.2014 has been received which shows that the accused respondent no. 5 Smt. Savitri and accused respondent no. 6 Pahal Singh had sold their house about 20 years back. Their whereabouts are not known.

Therefore, non-bailable warrants are hereby issued against the accused respondent no. 5 Smt. Savitri and accused respondent no. 6 Pahal Singh through C.J.M. Muzaffarnagar returnable within a period of six weeks from today.

The S.S.P. Muzaffarnagar is directed to ensure the arrest of the accused respondent nos. 5 and 6. In case, they are arrested or produced before the court of C.J.M. Muzaffarnagar, they shall be sent to the judicial custody and they shall be produced before this court on 6.5.2014.

List on 6.5.2014.

Order Date :- 20.3.2014

Monika