Vijay Kumar Gupta @ Monto vs State Of U.P. And Another
2021 Latest Caselaw 8450 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 1292 of 2006
 

 
Revisionist :- Vijay Kumar Gupta @ Monto
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Atul Kumar Srivastava
 
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 read with Sections 397/401 Cr.P.C. has been filed aggrieved by the judgments and orders dated 07.12.2005 and 28.01.2006 passed by Principal Judge, Juvenile Justice Board, Mau and Sessions Judge,Mau 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.18 of 2005 (Vijay Kumar Gupta @ Monto Versus State) arising out of Case Crime No.59C of 2005 under Sections 498-A, 304B I.P.C. and 3/4 of Dowry Prohibition Act, Police Station Rasra, District Ballia. Being aggrieved the revisionists preferred present revision.

This revision was filed in the year 2006 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/-