Shyam Dulari And Anr. vs State Of U.P. And Anr.
2016 Latest Caselaw 1800 ALL

Citation : 2016 Latest Caselaw 1800 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

Shyam Dulari And Anr. vs State Of U.P. And Anr. on 22 April, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 74 of 2011
 

 
Revisionist :- Shyam Dulari And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Anees Ahmad
 
Counsel for Opposite Party :- Govt. Advocate 
 
Hon'ble Abhai Kumar, J.

Learned counsel for the parties are present.

Counsel for the revisionist stated that victim has already married to Genda Lal and victim is not supporting version to the prosecution.

In the circumstances it is directed that revisionist raise the fact to the present court where the trial is going on and if she does not support the version of prosecution, then he can very well, get suitable order from the court concerned.

List in 02nd week of July, 2016. Meanwhile the revisionist will take steps as directed above.

Order Date :- 22.04.2016.

Vinod.

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