Smt.Rekha Devi vs State Of U.P.And 6 Ors.
2018 Latest Caselaw 4370 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL REVISION No. - 392 of 2007
 

 
Revisionist :- Smt.Rekha Devi
 
Opposite Party :- State Of U.P.And 6 Ors.
 
Counsel for Revisionist :- Santosh Kumar Pandey
 
Counsel for Opposite Party :- G.A
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

None present for revisionist however learned A.G.A. is present for the State.

Perusal of the record shows that the private respondent No.2 to 7 have not been served as no process appears to have been issued for them.

Perusal of the record further shows that this is a revision filed by the complainant Smt. Rekha Devi as she was not satisfied with the judgment and order of the Court below. There is also an order dated 29.08.2014 of this Court that if any criminal appeal or government appeal has been filed then this criminal revision be listed along with that criminal appeal/jail appeal.

Office is directed to find out as to whether any criminal appeal/jail appeal is pending in the matter, meanwhile learned counsel for the revisionist will take steps to serve respondent No.2 to 7 within a week.

List after four weeks.

Order Date :- 17.12.2018

Praveen