Smt. Anjum Fazli vs State Of U.P.
2022 Latest Caselaw 10523 ALL

Citation : 2022 Latest Caselaw 10523 ALL
Judgement Date : 17 August, 2022

Allahabad High Court

Smt. Anjum Fazli vs State Of U.P. on 17 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 156 of 2009
 

 
Revisionist :- Smt. Anjum Fazli
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- S.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision, under Section 397/401 CrPC has been filed against the judgment and order dated 20.02.2009 passed by the learned Chief Judicial Magistrate, Lucknow in Criminal Case No.2586 of 2004 (State Vs. Anjum Fazli and others).

2. By means of the impugned order, application under Section 311 CrPC filed by the revisionist was rejected since no ground was found to summon PW-1, Nafees Jahan for her further cross-examination, and the application was filed only with a view to delay the disposal of the case.

3. Revision called out. None appears to argue on behalf of the revisionist.

4. It appears that the revisionist has lost her interest to prosecute the revision, which efflux of time appears to have been rendered infructuous.

5. In view thereof, this revision is dismissed as infructuous.

Order Date :- 17.8.2022

MVS/-