Jag Narain Sharma & Another vs State Through Pricipal Secretay ...
2013 Latest Caselaw 4655 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 340 CR.P.C. No. - 2 of 2008
 

 
Applicant :- Jag Narain Sharma & Another
 
Opposite Party :- State Through Pricipal Secretay Home
 
Counsel for Applicant :- In Person
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.65311 of 2013)

Applicant-Advocate, in person, appears to be agitated, because order dated 13.7.2012 is not being given effect by the Chief Judicial Magistrate/concerned Magistrate.

Let the comments of the concerned court be called for as to what action has been taken in compliance of order dated 13.7.2012.

Registrar of this Court is directed to ensure compliance of this order.

Let a copy of order dated 13.7.2012 be sent to the concerned Presiding Officer through the District & Sessions Judge, Lucknow.

List on 02.9.2013.

In case, no steps have been taken in deference to the order of this court, the Presiding Officer is directed to given reasons why he has not proceeded in accordance with the directions of this court.

Order Date :- 26.7.2013

A.Nigam