Munna @ Mohammad Ahmad vs State Of U.P.
2018 Latest Caselaw 1496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 277 of 2004
 
Revisionist :- Munna @ Mohammad Ahmad
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Abdul Samad,Ramesh Kumar Gupta,Ramesh Kumar Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Learned Additional Government Advocate is present.

Learned counsel for the revisionist is not present. No request for adjournment of the case has been made on behalf of learned counsel for the revisionist nor any engagement slip etc. has been sent to the Court.

Vide order dated 12.01.2018, this Court was pleased to observe that the learned counsel for the revisionist is regularly sending the illness slip for seeking adjournment despite the fact that stop order has already been passed in this case on 17.11.2017.

In these circumstances, let bailable warrant be issued against the revisionist for his present before this Court on 09.08.2018.

Office to proceed accordingly.

List this case on 09.08.2018.

Order Date :- 12.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]