Ram Prasad And Another vs State Of U.P.
2017 Latest Caselaw 3380 ALL

Citation : 2017 Latest Caselaw 3380 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Ram Prasad And Another vs State Of U.P. on 18 August, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 183 of 1993
 

 
Appellant :- Ram Prasad And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.M.Rakesh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Appellant-accused is absent. His counsel has stated that despite sending letters, he has not turned up.

2. In these circumstances, let Bailable Warrant be issued against appellants i.e Ram Prasad and Khushi Ram through Chief Judicial Magistrate concerned fixing 14.09.2017 for their appearance before this Court.

Order Date :- 18.8.2017

Pachhere/-

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