Nandan Singh vs State Of U.P. And Another
2022 Latest Caselaw 9451 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- CRIMINAL REVISION No. - 407 of 2022
 

 
Revisionist :- Nandan Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Upendra Upadhyay
 
Counsel for Opposite Party :- G.A.,Nitinjay Pandey
 

 
Hon'ble Sanjay Kumar Singh,J.

Heard learned counsel for the revisionist, learned AGA for the State and Mr. Nitinjay Pandey, learned counsel for opposite party no. 2.

This criminal revision under Section 102 of Juvenile Justice (Care and Protection of Children) Act, 2015 has been preferred by the revisionist Nandan Singh to set aside the impugned judgment and order dated 15.12.2021 passed by Sessions Judge, Etah in Criminal Appeal No. 35 of 2021 (Nandan Singh Vs. State of U.P. and another) as well as the order dated 03.09.2021 passed by Juvenile Justice Board, Etah in Case No. 51 of 2020 arising out of Case Crime No. 432 of 2020, under Sections 394, 302, 506 IPC, Police Station Jalesar, District Etah.

On the matter being taken up, learned counsel for the revisionist submits that during pendency of this criminal revision before this Court, opposite party no. 2 has been declared juvenile and against which, revisionist has already preferred an appeal before the concerned Court below, therefore, the instant criminal revision has lost its efficacy and may be dismissed as rendered infructuous.

Learned AGA for the State and Mr. Nitinjay Pandey, learned counsel for opposite party no. 2 do not have objection to such prayer of the appellant.

In view of the above, the instant criminal revision is dismissed as having been rendered infructuous.

Order Date :- 5.8.2022

Shubham