Omkar Singh vs State Of U.P. & Others
2013 Latest Caselaw 2022 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 441 of 2002
 

 
Petitioner :- Omkar Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Apul Misra,A.C. Srivastava
 
Respondent Counsel :- Govt. Advocate,A.N. Tripathi,R.S. Yadav
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist has sent illness slip today. The same be taken on record and be made part of the record.

Learned counsel for the respondent is present and informs the court that one Government Appeal no. 2886 of 2002 which was filed against the judgment of acquittal has been dismissed by a Division Bench of this High Court dated 3.11.2004.

List this matter peremptorily in the next cause list.

As the revision is an old one and Government Appeal No. 2886 of 2002 has already been dismissed by a Division Bench of this Court and the proceedings of the lower court are held-up on account of pendency of this revision, it is requested that learned counsel for the revisionist to positively argue the matter on the next date fixed.

Order Date :- 13.5.2013

Monika