Raju vs State Of U.P.
2017 Latest Caselaw 561 ALL

Citation : 2017 Latest Caselaw 561 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Raju vs State Of U.P. on 12 May, 2017

Bench: Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL REVISION No. - 368 of 2014
 

 
Revisionist :- Raju
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Santosh Kumar Dubey,Manish Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Utkarsh Pandey
 

 
Hon'ble Daya Shankar Tripathi,J.

Heard learned counsel for the revisionist, learned AGA for the State-opposite party No.1 and learned counsel for opposite party No.2.

Learned counsel for the revisionist submits that he has received an oral information from the Parokar of revisionist that the revisionist has completed the period of imprisonment imposed against him and he has deposited the amount of Rs.2,000/- as fine imposed against him, but he has no document to show that the revisionist has undergone the period of imprisonment and deposited the amount of fine.

Learned AGA may obtain the aforesaid information from the Jail Authorities.

List on 29.05.2017.

Order Date :- 12.5.2017

atul