Kanhaiya Lal vs State Of U.P.
2017 Latest Caselaw 5408 ALL

Citation : 2017 Latest Caselaw 5408 ALL
Judgement Date : 12 October, 2017

Allahabad High Court

Kanhaiya Lal vs State Of U.P. on 12 October, 2017

Bench: Umesh Chandra Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL REVISION No. - 500 of 2004
 

 
Revisionist :- Kanhaiya Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Anil K.Tripathi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Umesh Chandra Srivastava,J.

Sri Dhirendra Singh appeared on behalf of accused-Revisionist Kanhaiya Lal and filed his power, which is taken on record.

Pursuant to order dated 5.9.2017 of this Court, accused-Revisionist Kanhaiya Lal, duly identified by Sri Devendra Singh, Advocate, is present in person before the Court.

The compliance re4port of Chief Judicial Magistrate concerned has not been received so far.

Issue reminder to Chief Judicial Magistrate concerned to submit report within two weeks positively.

List this matter on 14.11.2017, on which date accused- Revisionist shall remain present in person.

Order Date :- 12.10.2017

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