LAVI YADAV Vs. STATE OF U P

JUDGEMENT

(1.) THIS is a revision against judgment and order dated 7. 12. 2006 passed by the Sessions Judge, Agra and order dated 16. 11. 2006 passed by the Juvenile Justice Board, Agra in case crime no. 41/2006 under sections 147, 148, 149, 307 I. P. C. P. S. Nagla Khangar district Firozabad.

(2.) SINCE certified copy of the order dated 16. 11. 2006 was not filed by the revisionist, this revision was registered as Defective Criminal Revision no. 88 of 2007. An application for exemption was also filed by the revisionist and that application was allowed by Hon'ble V. K. Chaturvedi,j. vide his order dated 23. 2. 07 providing that "filing of certified copy of the order dated 16. 11. 2006 is dispensed with. " There after it was ordered to be connected with Criminal Revision No. 549 of 2006 and A. G. A. was directed to file counter affidavit within three weeks and it was ordered to be listed on 23. 3. 07. Under these circumstances, when the requirement of filing of the certified copy of the order has been dispensed with vide order dated 23. 2. 07 regular number of the criminal revision should have been allotted by the office. Let it be done now.

(3.) I have heard learned counsel for the revisionist as well as the learned A. G. A. for the State.