Suresh @ Tilak And Anothers. vs State Of U.P.& 3 Ors.
2018 Latest Caselaw 4374 ALL

Citation : 2018 Latest Caselaw 4374 ALL
Judgement Date : 17 December, 2018

Allahabad High Court

Suresh @ Tilak And Anothers. vs State Of U.P.& 3 Ors. on 17 December, 2018

Bench: Mohd. Faiz Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL REVISION No. - 574 of 2007
 

 
Revisionist :- Suresh @ Tilak And Anothers.
 
Opposite Party :- State Of U.P.& 3 Ors.
 
Counsel for Revisionist :- Indra Mani Pandey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

None present for the revisionists as well as for opposite party No. 2 to 4 however learned A.G.A. is present for the State.

Perusal of the record shows that the revisionists have been granted bail vide order dated 11.10.2007 of this Court, no steps has ever been taken by the revisionists to serve opposite party No.2 to 4.

In this view of the matter, learned counsel for the revisionists is directed to take steps to serve notices on opposite party No.2 to 4.

It is made clear that if the steps has directed are not taken, coercive measures shall be taken against the revisionists, who are enjoying the facility of bail.

List after four weeks.

Order Date :- 17.12.2018

Praveen