Ramesh Dwevedi vs State Of U.P.
2018 Latest Caselaw 3344 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 49 of 2005
 
Revisionist :- Ramesh Dwevedi
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.P.Pandey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

None appears on behalf of the revisionist to press this revision, while, Sri Aniruddha Singh, learned Additional Government Advocate-I is present.

In compliance of order of this Court dated 04.05.2018, the bailable warrant was issued against the revisionist but as per report of the Chief Judicial Magistrate, Lucknow dated 23.05.2018 the bailable warrant could not be served upon the revisionist as he is not residing in the Jail campus.

In view of the above, the Chief Judicial Magistrate, Lucknow is directed to find out the permanent/ parental address of the revisionist-Ramesh Dwivedi from the Jail records and let the bailable warrant be served upon him in compliance of order dated 04.05.2018 and submit his report by the next date of listing.

List this revision on 30.11.2018.

Order Date :- 25.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]