Gopal Sonkar vs State Of U.P., & Anr.
2012 Latest Caselaw 2148 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 407 CR.P.C. No. - 47 of 2011
 

 
Petitioner :- Gopal Sonkar
 
Respondent :- State Of U.P., & Anr.
 
Petitioner Counsel :- Ajay Kumar,A K Singh Somvanshi,R L Verma
 
Respondent Counsel :- G.A.,Lalit Kishore Pandey,Mrs Madhulika Yadav
 

 
Hon'ble Ajai Lamba,J.

Report from Additional Sessions Judge (Court No.9), Lucknow, i.e. the trial court, has been received, according to which the accused are not represented by any counsel.  The witnesses have not been cross-examined.

Prima facie, it appears that on account of nature of incident, wherein an Advocate  has lost his life, no one is ready to represent the accused.  Every accused has right to be defended.

None has put in appearance for the respondent-complainant.

Let Mrs. Madhumita Yadav, who has put in appearance for respondent no.2-complainant, be notified by Registry of this court that the case is pending for disposal and it would be decided on the next date of listing, in case none puts in appearance for respondent no.2-complainant.

List this case on 04.7.2012.

Trial court is directed to adjourn the case beyond 04.7.2012.

Order Date :- 24.5.2012

A.Nigam