Shyam Lal vs State Of U.P. And 3 Others
2013 Latest Caselaw 2501 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 202 of 2001
 

 
Petitioner :- Shyam Lal
 
Respondent :- State Of U.P. And 3 Others
 
Petitioner Counsel :- Mohd.Asif Khan
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.48633 of 2013)

This application for recall/modification of order dated 29.4.2013 has been filed with the plea that Chandra Bhushan Srivastava is serving as Assistant Review Officer in the office of the Government Advocate.  It has been stated that by unintentional error information could not be given to the court in time and, therefore, apology has been tendered.

In view of contention of Sri Rajendra Kumar Dwivedi, learned Government Advocate, which is supported by affidavit of the concerned official, order dated 29.4.2013 is hereby modified.  Costs of Rs.1000/- (One thousand only) would be deposited with Oudh Bar Library, which will not be recovered from the officer/official concerned.

It has been clarified that no government appeal against acquittal has been filed.

Order Date :- 21.5.2013

A.Nigam