Allahabad High Court
Vijayee & Another vs State Of U.P. & Another on 31 July, 2015
Bench: Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CRIMINAL REVISION No. - 889 of 2003 Revisionist :- Vijayee & Another Opposite Party :- State Of U.P. & Another Counsel for Revisionist :- Amar Nath Tiwari Counsel for Opposite Party :- Govt.Advocate Hon'ble Shashi Kant,J.
Case is taken up in revised list.
Learned A.G.A. appearing for State of U.P. is present.
None appears on behalf of the revisionist.
This revision was admitted and the accused revisionists were granted bail vide order dated 26.03.2003 and stay order has been admitted.
Stay order dated 26.03.2003 is relaxation of fine is hereby vacated.
It appears that by efflux of time, this revision has become infructuous and revisionist does not want to pursue this matter further.
In view of above, office is directed to notify this revision as " likely to be infructuous" and list after four weeks, under the above head.
Order Date :- 31.7.2015 M Zaid