Dinesh Tiwari vs State Of U.P.
2016 Latest Caselaw 5219 ALL

Citation : 2016 Latest Caselaw 5219 ALL
Judgement Date : 16 August, 2016

Allahabad High Court

Dinesh Tiwari vs State Of U.P. on 16 August, 2016

Bench: Amar Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 3618 of 2006
 

 
Revisionist :- Dinesh Tiwari
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- R.P. Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Amar Singh Chauhan,J.

List revised. None appears for the revisionist to press this criminal revision.

This criminal revision has been filed against the order dated 23.5.2006 passed by the Additional City Magistrate, First, Allahabad in case No. 561 of 2006, under section 107/116 Cr.P.C., police Georgetown, district Allahabad whereby learned Magistrate had issued notice to the revisionist to appear before him on 25,5,2006 and to show cause as to why he should not be asked to file a personal bond of Rs. 25,000/- and two sureties each of the same amount for maintaining peace.

The order was passed on 23.5.2006, i.e. for about a decade earlier. The period of one years mentioned in the notice elapsed about nine years ago.

By efflux of time this revision has lost its efficacy. It is accordingly dismissed.

Interim order dated11.7.2006 is vacated.

Order Date :- 16.8.2016

Ishrat