Raj Kumar Bansal And 2 Ors. vs State Of ...
2014 Latest Caselaw 6645 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CRIMINAL REVISION No. - 256 of 2005
 

 
Revisionist :- Raj Kumar Bansal And 2 Ors.
 
Opposite Party :- State Of U.P.Thru.C.B.I.I.O.W.New Delhi
 
Counsel for Revisionist :- R.N.Yadav
 
Counsel for Opposite Party :- G.A.,Bireshwar Nath
 

 
Hon'ble Ravindra Singh,J.

Heard Sri R.N. Yadav, learned counsel for the revisionists and learned A.G.A.

It is submitted by learned counsel for the revisionists Raj Kumar Bansal, Prem Chandra Bansal and Pragyaneshwar Shukla  that this revision has been filed against the order dated 3.2.2005 passed by Special Judge (Anti Corruption) in case No. 29 of 2003 whereby the discharged application moved by revisions have been rejected. But now the trial of the revisionist is in progress before the trial court where the statements of the witnesses have been recorded and the trial is at the stage of  313 Cr.P.C. In such circumstances, he does not want to press this revision.

Considering the submissions made by learned counsel for the revisionists, this revision is dismissed as not pressed.

Order Date :- 18.9.2014

RPD