Mahadev Prasad @ Shiv Ram Goojar & ... vs State Of U.P.
2018 Latest Caselaw 3735 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 60 of 2001
 

 
Appellant :- Mahadev Prasad @ Shiv Ram Goojar & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- B.D. Maydrya
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

This appeal has been listed for the first time after 2001.

Let the C.J.M. concerned submit a fresh report as to the living status of the appellants in the light of the Circular Letters No.15/2005, VIII-119 April 19, 2005, and 04/admin G-II dated Allahabad 18.1.2017 of this Court which provides that in the event of death of any of the appellants it must contain the statement of the informant or his legal heirs, if any, to be ascertained from the L.C.R. which is reported to be before the Court below. In the event any of the appellant is reported to be alive, L.C.R. too shall be summoned, failing which the Court may be constrained to take a coercive view against the official in default.

List in the week commencing 07.01.2019 along with the L.C.R.

Order Date :- 15.11.2018

A.K.Verma