Titu @ Subodh vs State Of U.P.
2021 Latest Caselaw 8440 ALL

Citation : 2021 Latest Caselaw 8440 ALL
Judgement Date : 22 July, 2021

Allahabad High Court

Titu @ Subodh vs State Of U.P. on 22 July, 2021

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 830 of 2002
 

 
Revisionist :- Titu @ Subodh
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- M.C. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.

This criminal revision under Section 53 of The Juvenile Justice (Care and Protection of Children) Act,2000 has been filed against the judgments and orders dated 07.05.2002 and 03.06.2002 passed by Chief Judicial Magistrate, Gautam Budh Nagar and Additional District and Sessions Judge, Gautam Budh Nagar whereby bail application of the applicant-revisionist has been rejected and the appeal preferred against the same has also been dismissed in Criminal Appeal No.1 of 2002 arising out of Case Crime No.62 of 2002 under Section 376 I.P.C., Police Station Dhankaur, District Gautam Budh Nagar. Being aggrieved the revisionists preferred present revision.

This revision was filed in the year 2002 for release of revisionist on bail. The revisionist was never granted bail. The trial must have concluded. It seems that the counsel for the revisionist has no interest in final disposal of this revision. This matter also appears to have lost its efficacy due to efflux of time.

In the fact and circumstances of the case this revision is dismissed as having become infructuous.

Certify this judgment to the lower Court immediately.

Order Date :- 22.7.2021

MN/-