Kanhaiya Lal vs State Of U.P. And Another
2016 Latest Caselaw 2372 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1374 of 1996
 

 
Revisionist :- Kanhaiya Lal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- R. Chaddha
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised list.

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

Learned A.G.A for the State is present and perused the record.

This is a revision against the order dated 19.06.1996 passed by IIIrd Additional District Judge, Gorkhpur in Criminal Revision No. 70 of 1993 (Ram Kripal Singh Vs. State of U.P.) arising out of the proceedings under Section 145 of the Cr.P.C. whereby the revision was dismissed and order of lower Court dated 23.04.1993 was affirmed.

It is admitted fact that parties litigating in civil court in proceedings under Section 145 Cr.P.C has been challenged in this revision. This revision was filed in the year 1996.

Seen the date of dispute and nature of dispute, it is very much clear that revision could be infructuous one. So the revision is dismissed as infructuous.

Order Date :- 6.5.2016

Vinod.