Smt. Radha Devi And Another vs State Of U.P. And Another
2021 Latest Caselaw 9051 ALL

Citation : 2021 Latest Caselaw 9051 ALL
Judgement Date : 29 July, 2021

Allahabad High Court

Smt. Radha Devi And Another vs State Of U.P. And Another on 29 July, 2021

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION No. - 5495 of 2006
 

 
Revisionist :- Smt. Radha Devi And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- B.D. Pandey
 
Counsel for Opposite Party :- Govt. Advocate,W.H.Khan
 

 
Hon'ble Umesh Kumar,J.

None appears except learned A.G.A.

The present revision has been filed to set aside the judgement and order dated 8.2.2006 passed by Additional District and Sessions Judge, Maharajganj in Criminal Revision No. 37 of 1999 with an alternative prayer to stay the further proceedings of the above mentioned case.

This revision was filed in the year 2006 and the matter 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 :- 29.7.2021

Fhd.

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Smt. Radha Devi And Another vs State Of U.P. And Another
2021 Latest Caselaw 9051 ALL

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Smt. Radha Devi And Another vs State Of U.P. And Another2021 Latest Caselaw 9051 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Radha Devi And Another vs State Of U.P. And Another
2021 Latest Caselaw 9051 ALL