Rakesh Kumar vs State Of U.P. And Others
2016 Latest Caselaw 2371 ALL

Citation : 2016 Latest Caselaw 2371 ALL
Judgement Date : 6 May, 2016

Allahabad High Court

Rakesh Kumar vs State Of U.P. And Others on 6 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1171 of 1996
 

 
Revisionist :- Rakesh Kumar
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Revisionist :- N.K.Sharma
 
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 ? Rakesh filed this revision against the judgment and order dated 03.07.1996 passed by Special Judge / Additional Sessions, Aligarh, in Sessions Trial No. 500 of 1992, (State Vs. Jagdish and others) under Sections 147, 148, 307 / 149 I.PC, Police Station Akrabad, District Aligarh.

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.

Order Date :- 6.5.2016

Vinod.