Anant Ram vs State Of U.P. And Another
2018 Latest Caselaw 2395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 405 of 2004
 
Revisionist :- Anant Ram
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Anand Mohan,Janardan Prasad,N.C.Saxena
 
Counsel for Opposite Party :- Govt.Advocate,D.C. Pathak
 

 
Hon'ble Rajesh Singh Chauhan,J.

This Court has passed the order dated 13.08.2018 as under:-

"Heard Sri Janardan Prasad, learned counsel for the revisionist and the learned Additional Government Advocate for the State.

Despite the specific report filed by the office that the notice has already been served upon the opposite party No.2, no one has appeared for the opposite party No.2.

List this case on 07.09.2018. On the said date, the revisionist-Anant Ram shall ensure the presence of his daughter Km. Preeti in the Court.

The Chief Judicial Magistrate, Lucknow is directed to ensure the presence of the opposite party No.2-Sandeep @ Kalla, who is accused in this case, on the date fixed. For that, office shall take necessary steps." 

It has been informed at the Bar that pursuant to the aforesaid order neither daughter of the revisionist nor the opposite party (husband) are present in the Court today.

List this case on 28.09.2018. 

On the said date, both the aforesaid parties are directed to appear before this Court in compliance of earlier order dated 13.08.2018.

Order Date :- 7.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]