Allahabad High Court
Ram Shiromani Pandey vs State Of U.P. & 5 Ors. on 12 July, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- CRIMINAL REVISION No. - 682 of 2007 Revisionist :- Ram Shiromani Pandey Opposite Party :- State Of U.P. & 5 Ors. Counsel for Revisionist :- P.K.Singh Bisen Counsel for Opposite Party :- Govt. Advocate,Yogendra Kumar Tiwari Hon'ble Chandra Dhari Singh,J.
Present revision has been filed against the order of acquittal.
List has been revised.
Neither learned counsel for the revisionist has appeared to argue the case nor there is any request for adjournment of the case.
Learned AGA is present for the State - respondent.
Accordingly, the revision is dismissed for want of prosecution.
Order Date :- 12.7.2019 VNP/-