Shiv Shankar Yadav vs State Of U.P.
2018 Latest Caselaw 4129 ALL

Citation : 2018 Latest Caselaw 4129 ALL
Judgement Date : 4 December, 2018

Allahabad High Court

Shiv Shankar Yadav vs State Of U.P. on 4 December, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- CRIMINAL REVISION No. - 1513 of 2011
 

 
Revisionist :- Shiv Shankar Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Ajay Upadhyay,Padmaker Pandey,Sunil Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Pavan Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Name of Sri Padmaker Pandey-Advocate has wrongly been shown for revisionist. He appears for original complainant. Sri Ajay Upadhyay-Advocate has remained absent.

The matter was not listed since long. Bailable warrant was issued against revisionist which has also returned back unserved. It appears that the revisionist is no longer interested in pursuing this revision.

The amount deposited here and in the Trial Court be paid forthwith to the complainant by the account payee cheque and the same may be adjusted towards pending litigation.

Hence, dismissed.

Interim order, if any, stands vacated.

Order Date :- 4.12.2018

Mukesh