Ramvir Singh vs State Of U.P. And Another
2022 Latest Caselaw 20164 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 699 of 2017
 

 
Revisionist :- Ramvir Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Devesh Pratap Singh Chauh
 
Counsel for Opposite Party :- G.A.
 

 
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 21.01.2017 passed by J.M./F.T.C. Farrukhabad under Section 239 Cr.P.C. in Case No.1787 of 2016, State vs. Ramvir Singh by which the discharge application of the accused has been rejected under Section 498 Cr.P.C.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 5 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.

Inform court concerned.

Order Date :- 6.12.2022

Monika