Keshav Singh vs State Of U.P.
2016 Latest Caselaw 6794 ALL

Citation : 2016 Latest Caselaw 6794 ALL
Judgement Date : 4 November, 2016

Allahabad High Court

Keshav Singh vs State Of U.P. on 4 November, 2016

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 5787 of 2015
 

 
Appellant :- Keshav Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Atmaram Nadiwal,Dinesh Kumar Yadav,Ranjeet Kumar Asthana
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.

List revised.

None is present on behalf of the appellant despite repeated calls. However, learned AGA is present.

Issue non bailable warrants against the appellant. Learned Chief Judicial Magistrate, Gorakhpur to ensure the arrest of the appellant and communicate to this Court of compliance of the order.

List after six weeks.

Order Date :- 4.11.2016

shailesh

Download the LatestLaws.com Mobile App