Chhidda vs State Of U.P.& Others
2016 Latest Caselaw 2596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 36 of 1997
 

 
Revisionist :- Chhidda
 
Opposite Party :- State Of U.P.& Others
 
Counsel for Revisionist :- S.R.Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar, J.

The case is taken up in the revised list.

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

This revision has been filed against the judgement and order dated 08.10.1996 passed by XII Additional District & Sessions Judge, Meerut in S.T. No. 809 of 1994 (State Vs. Shaukat), in which the trial court has acquitted the accused opposite party no. 2 from the charges under Sections 376 & 511 / 376 I.P.C.

Notices were also issued, but none is present.

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 :- 13.5.2016

Vinod.