Bhola Nath vs State
2016 Latest Caselaw 6326 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 863A of 1994
 

 
Applicant :- Bhola Nath
 
Opposite Party :- State
 
Counsel for Applicant :- S.V. Goswami
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

The restoration application has been filed by the applicant for recalling the order dated 6.2.2012. Learned counsel for the applicant is not able to say about the current position of the case when the case was dismissed for want of prosecution in the year 2012. Learned counsel for the applicant is directed to file complete order sheet of the case.

It is also informed by the learned counsel for the applicant that he has received information that the complainant has expired during pendency of the case and as such the C.J.M. concerned may be directed to verify the death of the complainant.

Office is directed to communicate this order to the C.J.M, Jhansi with regard to the death of complainant Dawarika Prasad son of Shri Laxami Narain, resident of Chirgaon, District Jhansi and in case his heirs are willing they may file their appearance to prosecute the applicant in place of his father.

Let the matter be listed in the week commencing 15.11.2016.

This order be communicated to the court concerned forthwith.

Order Date :- 30.9.2016

RU