Ram Murti vs The State Of U.P.& 8 Others.
2018 Latest Caselaw 2075 ALL

Citation : 2018 Latest Caselaw 2075 ALL
Judgement Date : 21 August, 2018

Allahabad High Court

Ram Murti vs The State Of U.P.& 8 Others. on 21 August, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 533 of 2005
 
Revisionist :- Ram Murti
 
Opposite Party :- The State Of U.P.& 8 Others.
 
Counsel for Revisionist :- Mahendra Pratap Singh
 
Counsel for Opposite Party :- Govt.Advocate,Gayas Uddin Kidwai,Prem Chandra Gupta,Vijay Prakash,Virendra Kr. Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Case called out.

None appears on behalf of the revisionist to press this revision, however, learned Additional Government Advocate for the State is present.

Learned Additional Government Advocate has advanced his arguments at substantial length.

Since the lower court record is not available today, therefore, the office is directed to produce the lower court record on the next date of listing. If the lower court record has not been summoned earlier in this case, the same is hereby summoned.

List on 31.08.2018.

Order Date :- 21.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]