Lalji vs The Staet Of U.P.& Another.
2018 Latest Caselaw 3157 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 580 of 2006
 
Revisionist :- Lalji
 
Opposite Party :- The Staet Of U.P.& Another.
 
Counsel for Revisionist :- Harish Chandra,K.P. Pandey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri K.P. Pandey, learned counsel for the revisionist and Sri Aniruddha Singh, learned Additional Government Advocate-I for the State.

Pursuant to the notice being issued to the opposite party No.2, Sri Bansh Raj Verma, the effort has been made to serve the notice upon Sri Bansh Raj Verma but he was not present in the house, however, his real brother Sri Dharm Raj Verma was present and the notice was given to Sri Dharm Raj Verma on 09.11.2017.  The report to this effect has been provided by the Chief Judicial Magistrate, Sultanpur, which is enclosed with the record of this case with the marks as 'A'.

Despite the service of notice upon the real brother of the opposite party No.2, no one has put in appearance on his behalf.

Let bailable warrant be issued against the opposite party No.2, Bansh Raj Verma, through the Chief Judicial Magistrate, Sultanpur. 

The Chief Judicial Magistrate, Sultanpur is directed to grant bail to Sri Bansh Raj Verma if he appears before him to seek bail but his appearance before this Curt on the date fixed should be ensured.

List this case on 14.11.2018.  On the said date, the opposite party No.2, Sri Bansh Raj Verma, shall appear in person before this Court.

Order Date :- 9.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]