CHANDRAMA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) We have perused the explanation submitted by the Registrar General of the Court dated 15.10.2012 who has, interalia, submitted that "reconstruction has been carried out and the reconstructed copy has been placed on the record of the case."

(2.) However, we find a copy of the note submitted by the Registrar (Criminal) which is dated 15.10.2012 as also the Section Officer of Criminal Appeal 'Group-'A' submitting that there was no provisions in the Allahabad High Court Rules, 1952 regarding the construction of misplaced/lost records.

(3.) We want to examine this issue also, but first the prayer for bail has to be considered.