Shafiq @ Saffoo vs State Of U.P.
2022 Latest Caselaw 689 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 1356 of 2004
 
Revisionist :- Shafiq @ Saffoo
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- O.P. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 5.3.2004 passed by the Additional Sessions Judge, Court No.1, Kanpur Nagar in Criminal Appeal No. 19 of 2003,Shafiq alias Saffoo Vs. State of U.P. convicting and sentencing the revisionist under Section 25 of the Arms Act for a period of one year simple imprisonment and fine of Rs. 400/- and in default he may further go to 10 days additional simple imprisonment affirming the judgment and order dated 06.02.2003 passed by Metropolitan Magistrate-II, Kanpur Nagar in Criminal Case No. 2674 of 2002, Sate of U.P. Vs. Shafiq alias Saffoo convicting the revisionist under Section 25 of the Arms Act to undergo simple imprisonment for one year and to fine of Rs. 400/- and in default to undergo simple imprisonment for 10 days.

Learned A.G.A.-I submits that the present revision is of the year, 2004 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 judgments and orders 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 judgments and orders 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 judgments and orders 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 :- 7.4.2022/Arvind