PYAREY LAL Vs. STATE OF U P

JUDGEMENT

(1.) LEARNED Government Advocate has not been able to comply with the directions issued by this Court by order dated 28.04.2009. Neither counter affidavit annexing thereto statement of the complainant has been filed nor the Investigating Officer is present. As a matter of last opportunity, this case is directed to be listed on 27.05.2009. On said date Investigating Officer of case crime no. 176 of 2008 under Section 460 IPC of P.S. Gudamba, district Lucknow shall appear before this Court along with the case diary. Notice be issued to the Senior Superintendent of Police, Lucknow for compliance of this order. It is clarified that if the Investigating Officer of said case crime number fails to appear on the date fixed, the Senior Superintendent of Police, Lucknow shall appear before this Court with the case diary.