Allahabad High Court
State Of U.P. vs Manoj Kumar Singh on 3 April, 2014
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- U/S 378 CR.P.C. No. - 34 of 2014 Applicant :- State Of U.P. Opposite Party :- Manoj Kumar Singh Counsel for Applicant :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Devendra Kumar Upadhyaya,J.
Heard learned A.G.A for the State and perused the order of Sessions Judge and evidence on record.
Considering the facts and circumstances of the case, leave to appeal is allowed.
Order Date :- 3.4.2014 Shahnaz Court No. - 2 Case :- U/S 378 CR.P.C. No. - 34 of 2014 Applicant :- State Of U.P. Opposite Party :- Manoj Kumar Singh Counsel for Applicant :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Devendra Kumar Upadhyaya,J.
Admit.
The Chief Judicial Magistrate, Faizabad is directed to issue bailable warrant against respondent Manoj Kumar Singh with a direction to appear in this Court on 21.5.2014.
List on 21.5.2014.
Order Date :- 3.4.2014 Shahnaz