Vinod Kumar And Another vs State Of U.P.
2016 Latest Caselaw 2121 ALL

Citation : 2016 Latest Caselaw 2121 ALL
Judgement Date : 2 May, 2016

Allahabad High Court

Vinod Kumar And Another vs State Of U.P. on 2 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 821 of 1997
 

 
Revisionist :- Vinod Kumar And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Anil Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

Case is taken up in revised list.

None appears for the revisionists to press this revision.

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

Vide order dated 11.07.1997 the revision was admitted and the revisionists were released on bail.

In vie of non-appearance of the counsel for the revisionists, office is directed to issue bailable warrant of Rs.10,000/- each against the revisionists through Chief Judicial Magistrate, Ghaziabad, returnable before the next date fixed in the matter.

List on 05th July, 2016.

On the next date fixed, revisionists shall remain present before this Court in person or through their counsel.

Order Date :- 02.05.2016.

Vinod.