Allahabad High Court
State Of U.P. vs Parshu Ram & Another. on 25 May, 2017
Author: Kaushal Jayendra Thaker
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