Allahabad High Court
State Of U.P. vs Vivek Kumar Gupta & Others on 12 August, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 55 Case :- GOVERNMENT APPEAL No. - 1182 of 2004 Petitioner :- State Of U.P. Respondent :- Vivek Kumar Gupta & Others Petitioner Counsel :- V.S.Mishra Hon'ble Mrs. Poonam Srivastav,J.
Hon'ble Bala Krishna Narayana,J.
Bailable warrants were issued by this Court vide order dated 5.5.2009 against accused/respondents namely Vivek Kumar Gupta, Dharam Prakash Gupta and Smt. Shanti Devi, who were acquitted by Additional Sessions Judge/F.T.C. No.3, Deoria, in Session Trial No.171 of 1993 under Sections 304-B I.P.C. and 3 of Dowry Prohibition Act, 1961.
It appears that neither they were served with notices nor there is compliance report till date.
Issue non-bailable warrant against accused/respondents namely Vivek Kumar Gupta, Dharam Prakash Gupta and Smt. Shanti Devi.
Chief Judicial Magistrate, Kushinagar, shall ensure that they are taken into custody and produced in Court on the next date fixed, failing which Chief Judicial Magistrate, Kushinagar, shall appear himself in Court on the date fixed.
List this appeal on 14.9.2010.
Order Date :- 12.8.2010 rkg