Jharkhandey Gupta vs Om Prakash And Others
2022 Latest Caselaw 1475 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 908 of 2002
 
Revisionist :- Jharkhandey Gupta
 
Opposite Party :- Om Prakash And Others
 
Counsel for Revisionist :- G.C. Gehrana
 
Counsel for Opposite Party :- Govt. Advocate,R.C.Yadav
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

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

Heard Sri Viabhav Aanand, learned A.G.A.for the State and Sri R.C.Yadav, learned counsel for the opposite party No.2.

This revision has been filed against the judgment and order passed in Sessions Trial No. 286 of 1996 State Vs. Om Prakash and others under Section 147, 148, 307/149, 427/149 and 506 I.P.C. Police Station Dullahpur, District Ghazipur acquitting the accused persons of all the charges vide order dated 02.05.2002 by the Ist Additional Sessions Judge, Ghazipur.

Learned A.G.A. and learned counsel for the opposite party No.2 submit that the present revision is of the year, 2002 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. and learned counsel for the opposite party No.2. 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. and learned counsel for the opposite party No.2 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 :- 26.4.2022

Arvind