Mahendra Kushwaha vs State Of U.P. And Another
2021 Latest Caselaw 8886 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 5330 of 2011
 

 
Revisionist :- Mahendra Kushwaha
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- R.D. Dauholia
 
Counsel for Opposite Party :- Govt. Advocate,N.L. Tripathi
 

 
Hon'ble Umesh Kumar,J.

Learned counsel for the revisionist and learned A.G.A. for opposite parties are present.

The present criminal revision has been moved against the impugned judgment and order dated 19.11.2011 passed by learned Sessions Judge, Lalitpur, in Criminal Appeal (Juvenile) No. 64 of 2011 dismissing the appeal of the revisionist and affirming order dated 19.10.2011 passed by learned Principal Magirstrate Juvenile Justice Board, Lalitpur, in case crime No. 4225 of 2009 (State Mahendra Kushwaha) under Section s 147, 148, 149, 302, IPC, P.S. Kotwali, Lalitpur, District- Lalitpur. By the impugned order bail application of the revisionist-applicant was rejected.

Heard learned counsel for the parties and gone through the record.

The matters pertains to the year 2011, learned counsel for the revisionist submits that by the efflux of time the revision has become infructuous and he has no objection if the same is disposed of as infructous.

In view of the above, this writ petition having become infructuous, is, accordingly, disposed of.

Interim order, granted earlier, stands discharged.

Order Date :- 28.7.2021

S.Verma