Amar Singh vs State Of U.P.& Another.
2018 Latest Caselaw 3629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 329 of 2003
 
Revisionist :- Amar Singh
 
Opposite Party :- State Of U.P.& Another.
 
Counsel for Revisionist :- Vyas Narayan Shukla,J.B. Singh
 
Counsel for Opposite Party :- Govt.Advocate,R.K.Dwivedi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Request has been made on behalf of Sri Vyas Narayan Shukla, learned counsel for the revisionist that this matter may be adjourned for today. However, this Court vide order dated 22.09.2018 was pleased to observe that on the next date, the matter shall be decided on merits if the learned counsel for the parties do not appear.

In compliance of order of this Court, the notices were issued and served upon Smt. Shyama Devi, who is victim and daughter of the complainant.

Office report reveals that the notice has already been served upon Smt. Shyama Devi but no one has put in appearance on her behalf before this Court till date.

List this petition on 06.12.2018.  On the next date, the revisionist as well as Smt. Shyama Devi shall appear in person before this Court.

Learned counsel for the revisionist shall intimate this order to Smt. Shyama Devi in writing within three days.

Order Date :- 13.11.2018

Suresh/

[Rajesh Singh Chauhan,J.]