Shubham @ Akhilesh Singh vs State Of U.P. And Another
2015 Latest Caselaw 1577 ALL

Citation : 2015 Latest Caselaw 1577 ALL
Judgement Date : 31 July, 2015

Allahabad High Court

Shubham @ Akhilesh Singh vs State Of U.P. And Another on 31 July, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL REVISION No. - 1041 of 2015
 

 
Revisionist :- Shubham @ Akhilesh Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Santosh Kumar Nigam
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Sri Manvendra Singh, holding brief of Sri Santosh Kumar Nigam, learned counsel for the revisionist, learned A.G.A. for the State of U.P. are present.

It is pointed out on behalf of revisionist that juvenile accused namely Shubham @ Akhilesh Singh, revisionist in the present case has been acquitted by the learned Juvenile Justice Board.

In view of the above, this revision has been rendered infructuous.

Accordingly, this revision is dismissed as infructuous.

Order Date :- 31.7.2015

M Zaid

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