Brij Mohan @ Babuwan vs State Of U.P. Through Secretary ...
2022 Latest Caselaw 951 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION No. - 2298 of 2004
 
Revisionist :- Brij Mohan @ Babuwan
 
Opposite Party :- State Of U.P. Through Secretary Sectriate And Others
 
Counsel for Revisionist :- R.S. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shamim Ahmed,J.

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

This revision has been filed challenging the judgment and order dated 20.03.2004 passed by learned Additional District and Sessions Judge (Fast Track), Court No. 3rd, Kanpur Dehat in Session Trial No. 306 of 1998 and Session Trial No. 306A of 1998 1996, acquitting the opposite parties No. 2 to 5 from the charges framed against them.

Learned A.G.A. 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 trial court, therefore, the present revision may be dismissed.

I have gone through the impugned judgment and order passed by the trial court 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 revisionist to assist the Court pointing out any illegality or infirmity in the impugned judgment and order passed by the trial court.

In view of the above, after having gone through the judgment and order under challenge, this Court comes to the conclusion that the same needs no interference as there is no illegality or infirmity in the order under challenge, and further there appears force in the argument of the learned A.G.A. 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.

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.