LAWS(ALL)-2019-3-13

PRASHANT RANA Vs. STATE OF U P

Decided On March 05, 2019
Prashant Rana Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Learned counsel for the complainant has pointed out that in this case the investigating officer has sought information on four points which are mentioned in the letter dated 30.9.2018 from the Additional Director State Medico Legal sell Lucknow. The report of the expert has not been received.

(2.) A perusal of the report of the expert is necessary.

(3.) Put up on 28.3.2019 as unlisted.