Swami Din vs State Of U.P.
2016 Latest Caselaw 2132 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 1015 of 1991
 

 
Revisionist :- Swami Din
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- M C Chaturvedi
 
Counsel for Opposite Party :- Rajesh Singh,AGA
 
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 - Swami Din, filed this revision against the acquittal order dated 07.05.1991, passed by the Additional Session Judge / Special Judge (Docoity Affected Area), Hamirpur, in S.T No. 120 of 1987 (State Vs. Moolchand & Ors.), under Sections 302, 109, 34 I.P.C. P.s. Muskare, District, Hamirpur.

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.