Ravi Alias Chhotey vs State Of U.P. And Another
2021 Latest Caselaw 8449 ALL

Citation : 2021 Latest Caselaw 8449 ALL
Judgement Date : 22 July, 2021

Allahabad High Court

Ravi Alias Chhotey vs State Of U.P. And Another on 22 July, 2021

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 3272 of 2005
 

 
Revisionist :- Ravi Alias Chhotey
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- N.I. Jafri
 
Counsel for Opposite Party :- Govt. Advocate,N. Srivastava,S.C. Srivastava
 

 
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 397/401 Cr.P.C., has been filed aggrieved by the judgments and orders dated 12.04.2005 and 21.05.2005 passed by Principal Judge, Juvenile Justice Board, Meerut and Additional Sessions Judge/Fast Track Court No.3, Meerut whereby bail application of the applicant-revisionist has been rejected and the appeal preferred against the same has also been dismissed in Appeal No.29 of 2005 (Ravi alias Chhotey Versus State) arising out of Case Crime No.29 of 2005 under Sections 376/302/201 I.P.C., Police Station Daurala, District Meerut. Being aggrieved the revisionists preferred present revision.

This revision was filed in the year 2005 for release of revisionist on 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/-