Shri Ram vs State Of U.P.
2018 Latest Caselaw 3342 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 328 of 2005
 
Revisionist :- Shri Ram
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- D.N. Upadhyaya,Ambika Prasad Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ambika Prasad Mishra, learned counsel for the revisionist and Sri Aniruddha Singh, learned Additional Government Advocate-I.

Sri Ambika Prasad Mishra, learned counsel for the revisionist has requested that this matter may be adjourned for today as he has recently obtained the relevant papers of the lower court records.  He has requested that atleast ten days' time may be provided to him to prepare the case.

On his request, so made, the case is adjourned for today.

List this criminal revision in the week commencing 12.11.2018 within top ten cases.

It is made clear that the case shall not be adjourned on the next date as it is a very old matter of the year 2005.

Order Date :- 25.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]