CRLR/111/2014
2023 Latest Caselaw 2132 UK

SL.          Office Notes,
No.   Date      reports,
               orders or                COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             CRLR No.111 of 2014

                             Hon'ble Rakesh Thapliyal, J.

Mr. Pankaj Miglani, learned counsel appears for the revisionist.

Mr. B.P.S.Mer, learned Brief Holder appears for the State.

Mr. Mehul Joshi, learned counsel holding brief of Mr. Bhuwan Bhatt, appears for the respondent no.2.

The present revision is preferred against the judgment and order dated 27.02.2012, passed by the learned Additional Sessions Judge/1st FTC, Haridwar in Criminal Revision No. 433 of 2007, whereby the revision filed by the respondent no. 2 was partly allowed. By this order, the matter was remanded back to the Trial Court to examine afresh in respect of the sentence as awarded under Section 304A IPC. The present revision is pending since 2014 and the revision has yet not been admitted though by order dated 22.05.2023, the delay was condoned.

Today, the counsel for the revisionist submitted that he has no instructions from his client.

Since, there is no stay of the order under challenge, therefore, it is necessary to get current status of the matter from the Trial Court in respect of the issue, for which, the matter was remanded back by the learned Additional Sessions Judge/1st FTC, Haridwar, vide order dated 27.02.2012.

Mr. B.P.S.Mer, Brief Holder for the State seeks a week's time to get the current status of the proceedings.

List this matter after two weeks.

(Rakesh Thapliyal, J.) 08.08.2023 Kaushal