Heera Chauhan vs State Of U.P. And Another
2022 Latest Caselaw 784 ALL

Citation : 2022 Latest Caselaw 784 ALL
Judgement Date : 7 April, 2022

Allahabad High Court

Heera Chauhan vs State Of U.P. And Another on 7 April, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 4750 of 2004
 

 
Revisionist :- Heera Chauhan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Smt. Meera,Moti Lal
 
Counsel for Opposite Party :- Govt. Advocate,Suresh Singh
 

 
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 20.09.2004 passed by the Principal Family Judge, Gorakhpur in Criminal Misc. Application under Section 125 Cr.P.C. bearing No. 491/2002 (Smt. Dhanti Devi Vs. Heera Chauhan).

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 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 :- 7.4.2022

Arvind