State Of U.P. vs Babboo
2014 Latest Caselaw 8266 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- GOVERNMENT APPEAL No. - 397 of 1992
 

 
Appellant :- State Of U.P.
 
Respondent :- Babboo
 
Counsel for Appellant :- A.G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

Learned AGA appeared for the Appellant-State. None appeared for the accused-respondent.

Accused-respondent namely Babboo, son of Jahoor, resident of mohalla Sarai Mardan-Ali, Chauki Sahab Tota, police station Mandi, district Saharanpur is reported to be dead, but learned Chief Judicial Magistrate, Saharanpur has not submitted his report in compliance of the order dated 19.9.2014 passed by this Court after inquiring about the death of accused-respondent Babboo. 

The CJM, Saharanpur is directed to conduct an inquiry and to submit report about death of Babboo, accused-respondent positively by the next date fixed.

List this case alongwith the report of CJM, Saharanpur on 29.1.2015 for orders.

A copy of this order shall be sent to the CJM, Saharanpur as well as Sessions Judge, Saharanpur for securing compliance.

Order Date :- 11.11.2014

SKS