Krishna Prasad & Others vs State Of U.P.
2015 Latest Caselaw 1590 ALL

Citation : 2015 Latest Caselaw 1590 ALL
Judgement Date : 31 July, 2015

Allahabad High Court

Krishna Prasad & Others vs State Of U.P. on 31 July, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL REVISION No. - 771 of 2003
 

 
Revisionist :- Krishna Prasad & Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- M.S. Pandey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Case is taken up in revised list.

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

None appears on behalf of revisionists.

This revision was admitted and accused-revisionists were granted bail vide order dated 13.03.2003.

Issue bailable warrant of Rs. 10,000/- against the each revisionists through Judicial Magistrate-IIIrd, Allahabad returnable at an earlier date.

List in the week commencing 27th August, 2015 along with lower court's record.

Revisionists are directed to remain personally presents before this Court on the above date fixed.

Meanwhile, respondent-State may file counter affidavit, if any.

Order Date :- 31.7.2015

M Zaid