Moti Lal And Others vs State Of U.P. And Others
2016 Latest Caselaw 2129 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 844 of 1997
 

 
Revisionist :- Moti Lal And Others
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Revisionist :- U.C.Mishra
 
Counsel for Opposite Party :- A.G.A.
 
Hon'ble Abhai Kumar, J. 

List revised.

None is present to press this revision on behalf of revisionists.

The revisionists - Moti Lal and others, filed this revision against the judgement and order dated 30.06.1997 passed by IInd Additional Sessions Judge, Etah, in Criminal Revision No. 167 of 1995 (Ram Prakash Vs. State of U.P. and others), by which lower revisional court allowed the revision filed by opposite party no. 2 and to set aside the order dated 01.05.1995 passed by IInd Judicial Magistrate, Etawah in Case No. 1762 of 1992 (Ram Prakash Vs. Moti Lal and others), under Sections 147, 352, 504, 506 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.

The interim order, if any, is vacated.

Order Date :- 02.05.2016.

Vinod.