Putti Lal And Others vs State Of U.P.
2017 Latest Caselaw 4990 ALL

Citation : 2017 Latest Caselaw 4990 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Putti Lal And Others vs State Of U.P. on 5 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 616 of 2005
 
Revisionist :- Putti Lal And Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Indu Shekhar Dwivedi,Satish Chand 'Kasis'
 
Counsel for Opposite Party :- Govt. Advocate,A.R.Siddiqui,Rajendra Pd.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. As per report, revisionist no. 3 has already died and death report is annexed to report submitted by Chief Judicial Magistrate, Barabanki.

2. Revisionists no. 1, 2 and 4 are present in the Court personally.

3. Sri Dilip Kumar Verma, Advocate filed his power on behalf of revisionist no. 1,2 and 4 is taken on record.

4. Learned counsel for revisionist has undertaken to argue the case whenever call for argument. Therefore, further presence of revisionists no. 1,2 and 4 is not required.

5. List in the next cause list.

Order Date :- 5.10.2017

Pachhere/-