Ram Lal And (5) Ors. vs State Of U.P.
2017 Latest Caselaw 1373 ALL

Citation : 2017 Latest Caselaw 1373 ALL
Judgement Date : 29 May, 2017

Allahabad High Court

Ram Lal And (5) Ors. vs State Of U.P. on 29 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1541 of 2002
 

 
Appellant :- Ram Lal And (5) Ors.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.P. Shukla,Dev Kumar Tripathi,Jyotindra Misra,Kapil Mishra
 
Counsel for Respondent :- Govt.Advocate,S.P.Tiwari,Salil Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Learned counsel for original complainant as well as State shall file their reply to the application for considering the accused as juvenile when the incident occurred, namely, Rabish Chandra now claims to be claimant 52 years of age and in 1991 he claims to be a juvenile. This fact was never pleaded nor has been pressed into service of 15 years during the pendency of litigation. However, both State as well as original complainant are granted time to file their reply.

2. List this matter in the month of July, 2017.

Order Date :- 29.5.2017

Mukesh