State Of U.P. vs Santoo Alias Ravindra Kumar
2015 Latest Caselaw 2490 ALL

Citation : 2015 Latest Caselaw 2490 ALL
Judgement Date : 21 September, 2015

Allahabad High Court

State Of U.P. vs Santoo Alias Ravindra Kumar on 21 September, 2015

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- GOVERNMENT APPEAL No. - 3176 of 2015
 

 
Appellant :- State Of U.P.
 
Respondent :- Santoo Alias Ravindra Kumar
 
Counsel for Appellant :- Govt.Advocate
 

 
Hon'ble Vipin Sinha,J.

As per the office report dated 21.9.2015 bailable warrants were issued against the accused-respondent, however, today when the case was taken up nobody has put in appearance on behalf of accused-respondents nor the accused-respondent is present before this Court in compliance of the order of this Court dated 7.8.2015.

In view of the aforesaid, list on 4.11.2015, on which date accused-respondent shall be personally present before this Court. In case the accused-respondent does not appear before this Court on the next date fixed in the matter, Court shall initiate steps for taking appropriate action against him.

Order Date :- 21.9.2015

Ishan

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