Karan Singh & Others vs State Of U.P.
2016 Latest Caselaw 143 ALL

Citation : 2016 Latest Caselaw 143 ALL
Judgement Date : 9 March, 2016

Allahabad High Court

Karan Singh & Others vs State Of U.P. on 9 March, 2016

Bench: Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 1079 of 1995
 

 
Revisionist :- Karan Singh & Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Sanjiv Bhatnagar,Jagdev Singh,S. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vinod Kumar Misra,J.

List revised. Revisionists Karan Singh, Mahipal, Hari Raj & Udaivir or their learned counsel are not present.

Issue bailable warrant of Rs.10,000/- against Karan Singh, Mahipal, Hari Raj & Udaivir revisionists to the Chief Judicial Magistrate, Bijnor who will get it executed through concerned Police Station and will send the compliance report regarding the service within six weeks.

Record of Criminal Appeal No.32 of 1995 decided on 31.8.1995 by VIIIth Additional District and Sessions Judge, Bijnor along with record of Criminal Case No.1862 of 1993 under sections 452/323/324/34 IPC decided on 18.5.95 by 1st A.C.J.M, Bijnor be summoned from the learned Session Judge, Bijnor within six weeks.

List after six weeks.

Order Date :- 9.3.2016