Vivek Mishra And 2 Ors. vs State Of U.P.
2018 Latest Caselaw 4372 ALL

Citation : 2018 Latest Caselaw 4372 ALL
Judgement Date : 17 December, 2018

Allahabad High Court

Vivek Mishra And 2 Ors. vs State Of U.P. on 17 December, 2018

Bench: Mohd. Faiz Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL REVISION No. - 551 of 2007
 

 
Revisionist :- Vivek Mishra And 2 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Ravi Dingar
 
Counsel for Opposite Party :- G.A
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

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

Perusal of the record shows that vide order dated 05.10.2007, the direction was given to the trial Court to provide an opportunity to the alleged juvenile to adduce the evidence in respect of his case within four weeks, and till then the arguments as proposed by the trial Court was directed to remain suspended.

In this view of the matter, It appears in the interest of things that a report be called from District Judge, Lucknow, with regard to the status of Sessions Trial No. 1074 of 2002 (State vs. Vivek Mishra and Others), under Sections 498-A, 304-B I.P.C. Police Station Gudamba, District Lucknow till the next date of listing.

List after two weeks.

Order Date :- 17.12.2018

Praveen