Kapil Deo Yadav vs State Of U.P.
2018 Latest Caselaw 2282 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(C.M. Application No.21566 of 2018)
 
In Re:-
 

 
Case :- CRIMINAL REVISION No. - 113 of 2000
 

 
Revisionist :- Kapil Deo Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- M.S.Khan,B R Singh
 
Counsel for Opposite Party :- Govt Advocate,J.R. Singh,Jai Ram Singh Yadav,M.W. Farooqui
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri B.R. Singh, learned counsel for the revisionist/applicant and the learned Additional Government Advocate.

Sri B.R. Singh has submitted that this criminal revision was dismissed for non-prosecution on 08.11.2005 but the revisionist could not know about the aforesaid order for the reason that the then counsel of the revisionist was elevated to this Bench.  Therefore, he has prayed that the recall application be allowed.

List this case in the week commencing 03.09.2018 for disposal of the aforesaid application.

In the meantime, the opposite parties/ respondents may file objection against the aforesaid application, if so advised.

Order Date :- 31.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]