Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Chattisgarh High Court

Prem Lal vs The State Of M.P. 51 Cra/796/2001 ... on 23 August, 2018

                              HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                       CRA No. 2160 of 2000
                                       Premlal -v- State of CG




23-8-2018

None for the appellant.

Mr. Vasim Miyan, PL for the State. Service report of the bailable warrant issued against the appellant is still awaited.

Call for the explanation of the concerned Superintendent of Police in this regard.

Issue fresh bailable warrant against the appellant for a sum of Rs. 20,000/- through the concerned Superintendent of Police for his appearance before this Court on 8-10-2018.

List the matter on 8-10-2018.

Sd/-

(Sharad Kumar Gupta) Judge Pathak