Ghanshyam Pandey vs State Of U.P.
2018 Latest Caselaw 1839 ALL

Citation : 2018 Latest Caselaw 1839 ALL
Judgement Date : 3 August, 2018

Allahabad High Court

Ghanshyam Pandey vs State Of U.P. on 3 August, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 107 of 1999
 
Revisionist :- Ghanshyam Pandey
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Harish Chandra
 
Counsel for Opposite Party :- Government Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the revisionist has submitted that against acquittal order dated 03.02.1999 the State has filed a criminal appeal bearing Criminal Appeal No.111 of 2000, therefore, this revision may be connected with the aforesaid criminal appeal.

The learned Additional Government Advocate has no objection if this criminal revision is connected with the aforesaid criminal appeal, which is pending before the Division Bench.

Therefore, this revision be connected with the aforesaid criminal appeal and be listed before the appropriate Bench when the said criminal appeal is listed.

Order Date :- 3.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]