Amit Kumar Choudhary @ Guddu vs State Of U.P.
2013 Latest Caselaw 2306 ALL

Citation : 2013 Latest Caselaw 2306 ALL
Judgement Date : 17 May, 2013

Allahabad High Court

Amit Kumar Choudhary @ Guddu vs State Of U.P. on 17 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 721 of 2002
 

 
Petitioner :- Amit Kumar Choudhary @ Guddu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ram Niwas Sharma,Sunil Vashisth
 
Respondent Counsel :- A.G.A.
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the revisionist is present and informs the court that the trial has culminated into acquittal. A perusal of the record shows that there was no interim order prevailing in the matter. At this stage, the revision has now become infructuous and it is accordingly dismissed.

The revision is accordingly dismissed as infructuous.

Order Date :- 17.5.2013

Monika

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