Jagannath vs State Of U.P.& Others
2016 Latest Caselaw 2376 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL REVISION No. - 1117 of 1996
 

 
Revisionist :- Jagannath
 
Opposite Party :- State Of U.P.& Others
 
Counsel for Revisionist :- A. Misra
 
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 ? Jagannath filed this revision against the judgment and order dated 25.05.1996 passed by Sessions Judge, Pilibhit in connected Sessions Trial No. 94 of 1993 (State Vs. Naresh Dhanuk & others) under Section 302 I.P.C and S.T. No. 17 of 1995 (State Vs. Naresh), under Section 25 Arms Act, Police Station Bilsanda, District Pilibhit.

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.

Lower court record be sent back for further compliance, if any.

Interim order, if any, is vacated.

Order Date :- 6.5.2016

Vinod.