Azimuddin @ Kuntu vs State Of U.P. & Another
2013 Latest Caselaw 579 ALL

Citation : 2013 Latest Caselaw 579 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Azimuddin @ Kuntu vs State Of U.P. & Another on 9 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 5190 of 2009
 

 
Petitioner :- Azimuddin @ Kuntu
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- I.M. Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist is present and informed the court that the compromise has arrived at in between the parties and they are living together. In that circumstance, learned counsel for the revisionist does not want to press this revision.

It is accordingly dismissed of as not pressed. On merit also, there is no illegality or irregularity in the order so passed which may require any intervention by this court. On that count also, the revision appears to have no force in itself and is liable to be dismissed as such.

The revision is accordingly dismissed.

Order Date :- 9.4.2013

Monika