Ram Milan vs State Of U.P.
2018 Latest Caselaw 1904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 331 of 1999
 
Revisionist :- Ram Milan
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.K.Tewari
 
Counsel for Opposite Party :- Govt Advocate,Rishad Murtaza
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Sri S.K. Tewari, learned counsel for the revisionist is present while Sri Rishad Murtaza, learned counsel for the opposite party Nos.1, 2 & 3 is not present, however, learned Additional Government Advocate is present.

This is a revision against the order of acquittal dated 13.07.1999 passed by the IVth Additional District & Sessions Judge, Faizabad.

This revision pertain is of the year 1999 i.e. about 19 years old and it should not be adjourned in the absence of learned counsel for the private opposite parties who has not even given any engagement slip nor any request has been made for seeking adjournment of the case.  This is absolutely unfair on the part of the learned counsel for the private opposite parties in a case which is very old.

Since this is a revision against acquittal, therefore, the hearing on behalf of the private opposite parties is necessary in the interest of justice.

Accordingly, the case is adjourned for today but it is made clear that this case shall not be adjourned on the next date even if learned counsel for the private opposite parties is not present.   If counsel for the private opposite parties is busy in any other matters, he shall make an alternative arrangement on the next date.

List this case in the week commencing 20.08.2018.

Order Date :- 8.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]