Deepak vs State Of U.P. & Another
2015 Latest Caselaw 2894 ALL

Citation : 2015 Latest Caselaw 2894 ALL
Judgement Date : 5 October, 2015

Allahabad High Court

Deepak vs State Of U.P. & Another on 5 October, 2015

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CRIMINAL REVISION No. - 4877 of 2009
 

 
Revisionist :- Deepak
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- D.S. Parmar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pratyush Kumar,J.

No one appears on behalf of the revisionist even in the revised list.

Learned Additional Government Advocate is present for the State.

This revision is listed under the heading 'Likely to be infructuous (Without Objection)'.

The revision relates to the year 2009.

It appears from the record that the cause of action which, gave rise to filing of the present revision, does not survive.

Accordingly, the revision is dismissed as infructuous.

Interim order, if any, stands vacated.

Order Date :- 5.10.2015

SKD

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