Allahabad High Court
Vishnu Datta Misra vs State Of U.P. on 8 April, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- CRIMINAL REVISION No. - 521 of 2001 Petitioner :- Vishnu Datta Misra Respondent :- State Of U.P. Petitioner Counsel :- M.P.Yadav Respondent Counsel :- Govt.Advocate Hon'ble Ajai Lamba,J.
None has put in appearance for the revisionist. Rather, none has been putting in appearance since December, 2011.
Let the revisionist be served with bailable warrants through the Chief Judicial Magistrate, Barabanki, for 07.5.2013.
Order Date :- 8.4.2013 A.Nigam