Rama Nand Pandey vs Distt. Judge Bahraich And Another
2013 Latest Caselaw 2038 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 410 of 2007
 

 
Petitioner :- Rama Nand Pandey
 
Respondent :- Distt. Judge Bahraich And Another
 
Petitioner Counsel :- Nankau Prasad Mishra,N.P. Mishra
 
Respondent Counsel :- G.A,A.K. Mishra,Ashish Raman Mishra
 

 
Hon'ble Ajai Lamba,J.

Operation of impugned order was stayed vide order dated 08.4.2008.

None has put in appearance for the petitioner.

Vide order dated 21.3.2007, the respondent has been declared a juvenile, which position has been challenged by the petitioner-complainant.

This petition was filed in the year 2007.

Learned counsel for the respondents has opposed the adjournment on account of non-appearance of the petitioner on the ground that stay is in favour of the petitioner and trial in a serious matter has been stayed.

List after six weeks.

Stay order dated 08.4.2008 is hereby vacated.

Lower court record be returned to the court concerned forthwith and let the trial proceed as per law.

Registry to ensure compliance.

Order Date :- 13.5.2013

A.Nigam