Chhakkilal vs State Of U.P.
2019 Latest Caselaw 3553 ALL

Citation : 2019 Latest Caselaw 3553 ALL
Judgement Date : 25 April, 2019

Allahabad High Court

Chhakkilal vs State Of U.P. on 25 April, 2019

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Case :- CRIMINAL REVISION No. - 1682 of 1995
 

 
Revisionist :- Chhakkilal
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- P.S.Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Case called out in the revised list.

None is present on behalf of revisionist. Sri G.P. Singh, learned AGA for the State is present.

In compliance of this Courts order dated 18.12.2018, two reports have been received from C.J.M. Kanpur Dehat, one dated 1.2.2019 and the other dated 11.3.2019 which are flagged as 'C' and 'D' by the office.

It is apparent on perusal of these reports that the revisionist Chakkilal son of Bhika Shakhwar resident of village Amraudha, P.S.Bhognipur, District Kanpur Dehat has did on 21.7.2001 and his death has been verified.

In view of the above report, this revision stands dismissed.

Let the file be consigned to records.

Order Date :- 25.4.2019

Neeraj