Lalta Prasad And Others vs State Of U.P.
2016 Latest Caselaw 629 ALL

Citation : 2016 Latest Caselaw 629 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Lalta Prasad And Others vs State Of U.P. on 15 March, 2016

Bench: Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 834 of 1992
 

 
Revisionist :- Lalta Prasad And Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- B.B. Paul
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Vinod Kumar Misra,J.

Revisionist, Lalta Prasad S/o Baijj Nath Singh has died and a report has been submitted regarding his death by Chief Judicial Magistrate, Jaunpur. Revisionist Raj Narain and Lalta S/o Ram Narain have been served with bailable warrant and Vakalatnama has been filed by Shri Sharad Kumar Srivastava, Advocate for revisionist Raj Narain and Shri K.N.Singh has filed memo of appearance on behalf of the revisionist, Lalta respondent no.3.

Record of the Trial Court has not been received as per office report. Reminder be issued to Session Judge, Jaunpur for sending the record of S.T.No.179 of 1983 decided on 22.5.1992 by First Additional Session Judge, Jaunpur within four weeks.

List after four weeks showing the name of Shri Sharad Kumar Srivastava, as counsel for the revisionist.

Order Date :- 15.3.2016