ARVIND UPADHAYAY Vs. STATE OF U. P.

JUDGEMENT

(1.) On 4/2/2021, this Court passed following order: "On 5/12/2016, a Coordinate Bench of this Court passed following order:

(2.) On 26/8/2019, the same Coordinate Bench of this Court passed following order:

(3.) On 27/11/2019, an another Coordinate Bench of this Court passed following order: "Learned counsel for the applicant is present. He has mentioned that in compliance of Court's order, dtd. 6/11/2019, Arvind Upadhayay is not in a position to attend this Court because he is missing and a missing report has been lodged at Police Station, concerned, wherein, a report of Police, dtd. 16/5/2018, in form of certified copy, has been filed to the court, concerned. The same has been produced before this Court, too, though it is not supported by any affidavit. As the same is certified copy of Civil court, hence, perusal of it, reveals above situation. But, this report is of 16/5/2018, whereas, the order is of 6/11/2019. What was the situation, in between, has not been brought on record.