Vinod Kumar vs State Of U.P.
2018 Latest Caselaw 1527 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CRIMINAL REVISION No. - 80 of 2005
 

 
Revisionist :- Vinod Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Abhishek Ranjan,Ashok Kumar Misra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised but none appears for the revisionist to press this revision.

This Court has passed the order dated 13.04.2018 as under:-

"1. Case called out in the revised list. None appeared for the revisionist.

2. Learned AGA is present for the State-respondents.

3. The instant revision is pending since the year 2005 pertaining to an old matter relating back to the year 1985.

4. Let a report be submitted by concerned Chief Judicial Magistrate as to the period of sentence undergone by the revisionist in pursuance to the order passed by the lower Court.

5. Let a report be submitted within two weeks.

6. List thereafter."

By means of the aforesaid order, this Court was pleased to direct the Chief Judicial Magistrate, Bahraich to submit report in respect of the period of sentence undergone by the revisionist pursuant to the order passed by the lower Court.

As per office report, the letter was sent to the office of the Chief Judicial Magistrate, Bahraich on 27.04.2018, but till date, no report has been filed by the Chief Judicial Magistrate concerned.

List this case on 03.08.2018.  On the said date, the Chief Judicial Magistrate, Bahraich shall explain the reasons as to why the report has not been submitted before this Court pursuant to the order dated 13.04.2018.

The Deputy Registrar (Criminal) is directed to intimate this order to the Chief Judicial Magistrate, Bahraich in writing within three days.

Order Date :- 13.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]