Vinay Kumar vs State Of U.P. And Another
2019 Latest Caselaw 890 ALL

Citation : 2019 Latest Caselaw 890 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Vinay Kumar vs State Of U.P. And Another on 8 March, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 16715 of 2005
 

 
Applicant :- Vinay Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Digvijay Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pradeep Kumar Srivastava,J.

On the case being taken in revised call, no one is present on behalf of the applicant, whereas learned A.G.A. for the State is present.

From perusal of record, it appears that stay order dated 25.11.2005 was passed by this Court in respect of Case No. 183 of 2005; State Vs. Vinay @ Shyamu and others, arising out of Case Crime No. 281 of 2004, under Sections 147, 148, 155, 186, 353, 504, 506 IPC, P.S. Sikandararu, District Hathras, pending in the court of Judicial Magistrate, Hathras.

Since no one is present on behalf of the applicant and the matter is held up for almost 15 years, the application is dismissed for want of prosecution. The stay order dated 25.11.2005 is also vacated.

Let a copy of this order be sent to the court concerned for compliance of this order.

Order Date :- 8.3.2019

RCT/-