Banshi Alias Banshidhar vs State Of U.P.
2017 Latest Caselaw 1067 ALL

Citation : 2017 Latest Caselaw 1067 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Banshi Alias Banshidhar vs State Of U.P. on 23 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL REVISION No. - 467 of 2006
 
Revisionist :- Banshi Alias Banshidhar
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- P.L.Misra,Karuna Shanker Misra,Sharad Nandan Ojha
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Application

1. Accused was ordered to be brought before this Court by way of non bailable warrant. However, when this Court was about to recall the order just by hearing the word bail, learned counsel for revisionist objected and stated that the accused has already been on bail. He is aged about 72 years of age.

2. The accused is ordered to be taken into custody forthwith.

Further Order

1. I had passed the aforesaid order in morning. I had ordered the accused to be taken into custody. However, he is now ordered to be released from custody.

2. List this matter on 31.5.2017 for final hearing.

3. The earlier non-bailable warrant which has not been served upon the accused is recalled.

Order Date :- 23.5.2017/Mukesh