Jameel Ahmad @ J.K. vs State Of U.P.
2016 Latest Caselaw 2373 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1165 of 1996
 

 
Revisionist :- Jameel Ahmad @ J.K.
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- R.K. Tewari
 
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.

This revision is directed against the order of C.J.M. Allahabad dated 29.08.1996 passed in Misc. Application No. Nil of 1996 - State Vs. Jameel Ahmad under Section 302, 286, 34 I.p.C. Police Station Khuldabd, Allahabad, by which release application for Vehicle No. UMH-1683 (Maruti Car) in Crime No. 280 of 1996 has been rejected.

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 :- 06.05.2016.

Vinod.