Padum Kumar vs State Of U.P.
2017 Latest Caselaw 3497 ALL

Citation : 2017 Latest Caselaw 3497 ALL
Judgement Date : 22 August, 2017

Allahabad High Court

Padum Kumar vs State Of U.P. on 22 August, 2017

Bench: Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL REVISION No. - 511 of 2006
 

 
Revisionist :- Padum Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.B.Singh,Durgendra Kumar Tiwari,Nagendra Mohan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Satya Narain Agnihotri,J.

List revised.

None present for revisionist while learned AGA present.

Perusal of record shows that generally the learned counsels for the revisionist/appellant are not appearing in the Court. The conduct shows that the revisionist/appellant has no interest in disposal of this matter.

The perusal of order sheet also discloses that non bailable warrant was issued against the revisionist/appellant which are pending for execution.

Issue reminder to concerned Chief Judicial Magistrate to execute non bailable warrant and report be filed in the Court within 20 days.

List after receiving the report of concerned Chief Judicial Magistrate.

Order Date :- 22.8.2017

Sarika