Desh Raj vs State Of U.P.
2018 Latest Caselaw 3082 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 58 of 2006
 
Revisionist :- Desh Raj
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Farooq Ayyub,Arun Sinha
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Ram Chandra Singh, Advocate holding brief of Sri Arun Sinha, learned counsel for the revisionist has apprised the Court that through reliable sources, it has come in the knowledge that the revisionist-Desh Raj s/o Sri Putti Lal is no more.

On being asked from the learned Additional Government Advocate about this fact, it has been submitted that he is not aware about the aforesaid fact.

Therefore, the Station House Officer, Police Station-Kursi, District-Barabanki is directed to verify the aforesaid fact and submit a report to this effect by the next date of listing.

The office is directed to provide a copy of this order and the details of address of the revisionist (Desh Raj s/o Sri Putti Lal) to the Station House Officer, Kursi, District-Barabanki within a week.  Thereupon, the Station House Officer, Police Station-Kursi, District-Barabanki is directed to submit his report as aforesaid.

List this case on 02.11.2018.

Order Date :- 6.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]