Jamuna Pashad Pandey vs State Of U.P.
2013 Latest Caselaw 932 ALL

Citation : 2013 Latest Caselaw 932 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Jamuna Pashad Pandey vs State Of U.P. on 15 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 671 of 2000
 

 
Petitioner :- Jamuna Pashad Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sanjay Kumar
 
Respondent Counsel :- Govt Advocate,Ashutosh Bajpai,G.S. Pandey,R.C. Rastogi,Shailendra K Upadhayaya
 

 
Hon'ble Ajai Lamba,J.

1. This petition was dismissed for want of prosecution. After an application for restoration was filed, this petition was restored vide order dated 21.2.2013. There is no stay of further proceedings.

2. Let the court concerned inform this court as to what is the stage of proceedings in regard to Case Crime No.130 of 1995 under Sections 147/148/149/504/336/307 I.P.C., P.S. Gudamba, District Lucknow.

3. Let the comments of the lower court be sought through Registrar of this court.

4. List on 30.4.2013.

5. Government Advocate is also directed to apprise this court about the latest position.

6. It is made clear that no further adjournment would be given.

Order Date :- 15.4.2013

A.Nigam