Mithilesh Kumar Tripathi vs State Of U.P.
2016 Latest Caselaw 2593 ALL

Citation : 2016 Latest Caselaw 2593 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

Mithilesh Kumar Tripathi vs State Of U.P. on 13 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 652 of 1997
 

 
Revisionist :- Mithilesh Kumar Tripathi
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- A. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised.

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

The revisionist - Mithilesh Kumar Tripathi, filed this revision against the impugned order dated 21.04.1997 passed by the Chief Judicial Magistrate, Mau, where he requested through application for releasing of the vehicle. Moreover I think that even after 18 - 19 years, the release of the motor still needed. Certainly this application has become infructuous.

The revision is dismissed as infructuous.

Order Date :- 13.05.2016.

Vinod.

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