SANJU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionists, learned counsel for the respondent No.2 as well as Sri Deepak Kapoor learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the revisionist submitted that report has been filed by trial judge on dtd. 6/10/2023, pursuant to order dtd. 19/9/2023 passed by this Court reads as under:-

(3.) Learned trial judge has reported that informant Smt. Munni Devi has moved an application on 17/8/2019 in S.T. No.192A of 2012 (State of U.P. Vs. Sanju and others), photo copy of which is placed on record. The order is endorsed thereon to the effect that in S.T. No.192 A of 2012 the proceedings remain stayed by the order of Hon'ble High Court. Therefore, the said application cannot be placed on record and same is returned to the applicant.