Janardan And Others vs State Of U.P. And Another
2022 Latest Caselaw 871 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 2271 of 2004
 
Revisionist :- Janardan And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Janardan Singh Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

List has been revised. No one has appeared on behalf of the revisionists. Learned A.G.A. for the State is present.

This revision has been filed challenging the judgment and order dated 12.05.2004 passed by the learned Additional Sessions Judge, Fast Track Court No. 4, Ghazipur, dismissing Criminal Appeal No. 15 of 2003, preferred against the judgment and order dated 24.06.2003 passed by the learned Vth Additional Civil Judge (J.D.)/ Magistrate, Ghazipur in Complaint Case No. 348 of 2003, convicting and sentencing the revisionist under Sections 323, 452, 504, 506 I.P.C. with a maximum punishment of six months imprisonment along with a fine of Rs. 500/- each with default stipulation.

Learned A.G.A. submits that the present revision is of the year, 2004, and it appears that due to efflux of time the revisionists and their counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and orders passed by the courts below, therefore, the present revision may be dismissed.

I have gone through the judgment and order passed by the appellate court as well as by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A. Further no one appeared on behalf of revisionists to assist the Court pointing out any illegality or infirmity in both the judgments and orders passed by the courts below.

In view of the above, after having gone through both the judgments and orders 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. that due to efflux of time the revisionists and their counsel have lost interest in pursuing the matter, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Interim order, if any, stands vacated.

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.

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

The file is consigned to record.

Order Date :- 8.4.2022 /Mustaqeem.