Ram Chandra vs State Of U.P.
2016 Latest Caselaw 1133 ALL

Citation : 2016 Latest Caselaw 1133 ALL
Judgement Date : 31 March, 2016

Allahabad High Court

Ram Chandra vs State Of U.P. on 31 March, 2016

Bench: Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 105 of 1997
 

 
Revisionist :- Ram Chandra
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vinod Kumar Misra,J.

List revised. Revisionist or his learned counsel is not present.

Issue bailable warrant of Rs.10,000/- against revisionist to the Chief Judicial Magistrate, Shahjahanpur who will get it executed through concerned Police Station and will send the report regarding the service within six weeks.

The record of Criminal Appeal No.96 of 1995 decided on 31.10.1996 by Vth Additional Session Judge, Shahjahanpur along with record of Criminal Case No.192 of 1995 under section 411 IPC decided on 12.12.1995 by First Additional Chief Judicial Magistrate, Shahjahanpur be summoned from Session Judge, Shahjahanpur in six weeks.

List after six weeks.

Order Date :- 31.3.2016