Taimur And Others vs State Of U.P.
2022 Latest Caselaw 1260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1973 of 2000
 

 
Revisionist :- Taimur And Others
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Mohd. Yusuf
 
Counsel for Opposite Party :- Govt. Advocate,Mohd. Akbar Shah Alam Khan
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionist to press this revision.

Heard Sri Abhishek Shukla, learned A.G.A.-I for the State.

This revision has been filed against the judgment and order dated 18.08.2000 passed in Criminal Appeal No. 6 of 2000 by Xth A.D.J. rejecting appeal and the order and judgment passed by learned Judicial Magistrate IInd Muzaffarnagar on 21.01.2000 in Case No. 2271/9 of 1998 under Section 382 I.P.C., Police Station Ratanpuri (Incholi) Crime No. 71/89, District Muzaffarnagar convicting the revisionist for four months rigorous imprisonment and Rs. 300/- fine on each.

Learned A.G.A.-I submits that the present revision is of the year, 2000 and it appears that due to efflux of time the revisionist and his counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

I have gone through the judgment and order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A.-I. Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in the judgment and order passed by the court below.

In view of the above, after having gone through the judgment and order under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, and further there appears force in the argument of the learned A.G.A.-I that due to efflux of time the revisionist and his counsel have lost interest in pursuing the matter, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 12.4.2022

Arvind