Anees Ahmad vs State Of U.P. And Another
2022 Latest Caselaw 19416 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 3632 of 2012
 

 
Revisionist :- Anees Ahmad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Bal Krishna Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist to press this revision.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 29.9.2012 passed by Additional Sessions Judge, Anoop Shahar, District Buland Shahar on the application filed on behalf of the accused Parvez in S.T. No.350 of 2012 (State vs. Bhoora and others), arising out of Case Crime No.399 of 2011, under Section 302 IPC, Police Station Dibai, District Buland Shahar by which the opposite party no. 2 has been declared juvenile.

Matter is 10 years old. It appears that due to efflux of time, revisionist has lost interest in the matter and does not want to pursue the matter further.

In view of the above, this criminal revision is accordingly, dismissed.

Order Date :- 1.12.2022

Monika