Shyama Charan vs State Of U.P. & Another
2013 Latest Caselaw 2496 ALL

Citation : 2013 Latest Caselaw 2496 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Shyama Charan vs State Of U.P. & Another on 21 May, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL REVISION No. - 654 of 2006
 

 
Petitioner :- Shyama Charan
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Rajesh Kuamr Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the revisionist to press this revision.

Learned A.G.A. is present.

A bare perusal of the record shows that no interim stay was ever granted in the matter. It appears that by efflux of time, this revision has become infructuous.

It is accordingly, dismissed.

Order Date :- 21.5.2013

Monika

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