Ashok Kumar Dixit vs State
2016 Latest Caselaw 2135 ALL

Citation : 2016 Latest Caselaw 2135 ALL
Judgement Date : 2 May, 2016

Allahabad High Court

Ashok Kumar Dixit vs State on 2 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 489 of 1991
 

 
Revisionist :- Ashok Kumar Dixit
 
Opposite Party :- State
 
Counsel for Revisionist :- Dilip Kumar
 
Counsel for Opposite Party :- A.G.A.
 

 
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 - Ashok Kumar Dixit, filed this revision against the judgement and order dated 15.01.1991 passed by the Special Judge (Docoity Affected Area), Mainpuri, in S.T No. 103 of 1990, under Sections 395, 397, 342, 116 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.