Smt. Mamta Shukla vs State Of U.P. & Others
2016 Latest Caselaw 2126 ALL

Citation : 2016 Latest Caselaw 2126 ALL
Judgement Date : 2 May, 2016

Allahabad High Court

Smt. Mamta Shukla vs State Of U.P. & Others on 2 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 561 of 1996
 

 
Revisionist :- Smt. Mamta Shukla
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- L.P. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Abhai Kumar, J.

List revised.

None is present to press this revision on behalf of the revisionist.

Learned A.G.A for the State is present.

The revisionist - Smt. Mamta Shukla, filed this revision against the judgement and order dated 07.03.1996, passed by the District & Sessions Judge, Hamirpur, in S.T No. 23 of 1990 (State Vs. Nanhoo Singh), under Sections 147, 148, 149, 302 and 452 I.P.C.

As per the law laid down by this Court, in the case of Jawahar Lal @ Jawahar Lal Jalaj Vs. The State of U.P. decided on 05.08.2015 passed in Case U/s 482/378/407 No. 1994 of 2011, this revision is dismissed in default for non-prosecution. If the bonds are filed, the same will be discharged.

Order Date :- 02.05.2016.

Vinod.