Pramod Kumar vs State Of U.P. & 4 Ors.
2018 Latest Caselaw 4377 ALL

Citation : 2018 Latest Caselaw 4377 ALL
Judgement Date : 17 December, 2018

Allahabad High Court

Pramod Kumar vs State Of U.P. & 4 Ors. on 17 December, 2018

Bench: Mohd. Faiz Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL REVISION No. - 587 of 2007
 

 
Revisionist :- Pramod Kumar
 
Opposite Party :- State Of U.P. & 4 Ors.
 
Counsel for Revisionist :- Ashok Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Dinesh Kumar Misra,Pankaj Kumar Shukla
 

 
Hon'ble Mohd. Faiz Alam Khan,J.

List has been revised.

None present for revisionist as well as for opposite party No. 2 to 5 however learned A.G.A. is present for the State.

Perusal of the record shows that revisionist and opposite party No.2 to 5 are properly represented as their counsels have filed vakalatnama, which is available on record.

Perusal of the record further shows that this is a revision against the order of acquittal. Learned counsel for the revisionist is directed to argue the case on the next date of listing, failing which, revision will be decided in terms of the Law propounded by the Hon'ble Supreme Court in the case of Madan Lal Kapoor Vs. Rajiv Thapar reported in 2007 (7) SCC, 623.

List after three weeks.

Order Date :- 17.12.2018

Praveen