Ram Autar And Ors.(2) vs State Of U.P.
2013 Latest Caselaw 1267 ALL

Citation : 2013 Latest Caselaw 1267 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Ram Autar And Ors.(2) vs State Of U.P. on 24 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 358 of 2001
 

 
Petitioner :- Ram Autar And Ors.(2)
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rishad Murtaza,Akhilesh Chauhan
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Order dated 28.1.2013 has not been complied with by the Chief Judicial Magistrate, Pratapgarh.

It appears that no communication was sent to the Chief Judicial Magistrate by Registrar of this court.

Let it be ensured through Registrar of this court that report is received from the Chief Judicial Magistrate, Pratapgarh, as to whether revisionist is alive or not.

List on 15.5.2013. No further adjournment would be given.

Order Date :- 24.4.2013

A.Nigam

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