C482/141/2021
2023 Latest Caselaw 1526 UK

                      Office Notes,
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         Date                                            COURT'S OR JUDGES'S ORDERS
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      05.06.2023                        C-482 No. 141 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Ramji Srivastava, learned counsel for the applicant, Mr. S.S. Adhikari, learned Deputy Advocate General for the State and Mr. Yash Mishra, learned counsel with Mr. Siddhartha Sah, learned counsel for respondent no. 2.

2. Mr. Yash Mishra, Advocate, has relied upon a judgment of the Hon'ble Supreme Court in "Anju Chaudhary vs. State of Uttar Pradesh and Another, 2013 (6) SCC 384".

3. Mr. S.S. Adhikari, learned Deputy Advocate General has fairly conceded that copies of questioned and standard documents, which were sent to the Forensic Science Laboratory, are not on record.

4. Learned counsel for both the parties have requested to summon the record of Trial Court.

5. List on 30.06.2023 at 3:00 p.m.

6. Interim order dated 02.02.2021 is extended till the next date of listing only.

(Alok Kumar Verma, J.) 05.06.2023 Shiksha