State Of U.P. vs Parshu Ram & Another.
2017 Latest Caselaw 1206 ALL

Citation : 2017 Latest Caselaw 1206 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

State Of U.P. vs Parshu Ram & Another. on 25 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 13 of 2001
 

 
Appellant :- State Of U.P.
 
Respondent :- Parshu Ram & Another.
 
Counsel for Appellant :- Govt.Advocate,R P Mishra
 
Counsel for Respondent :- Raza Zaheer
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Called in revised. None present on behalf of respondent.

2. It cannot be said that he has not been served with summons of this Court as he has been represented by Ram Sajeevan son of Shivraj Verma who has absented himself. He has already been issued with bailable warrant earlier and the Police has shown inability to arrest him as he does not stayed their address which has given by him.

3. Hence, issue bailable warrant against him through Chief Judicial Magistrate concerned returnable on 10th July, 2017.

Order Date :- 25.5.2017

Mukesh

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