Vickky (Minor) vs State Of U.P. And Another
2022 Latest Caselaw 20168 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 91
 

 
Case :- CRIMINAL REVISION No. - 2056 of 2020
 

 
Revisionist :- Vickky (Minor)
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Mahendra Pratap,Akhilesh Kumar Dwivedi,Anurag Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Jyotsna Sharma,J.

Heard Sri Akhilesh Kumar Dwivedi, learned counsel for the revisionist and Sri O.P. Mishra, learned A.G.A. for the State-respondent no.1.

Compliance affidavit has been filed on behalf of the State from which it is revealed that the criminal case arising out of this matter i.e. case crime no.188 of 2019, under Section 307 I.P.C. stands decided by judgment and order dated 26.08.2022. Copy of the order passed by the J.J.Board is annexed as Annexure-1 to the compliance affidavit. It is revealed that juvenile was ordered to be detained in observation home for three years.

It is submitted on behalf of the revisionist that period of three years detention has already completed. Now he has been released. Therefore, he does not wish to press this criminal revision filed for grant of bail.

In view of the above, this criminal revision is dismissed as having become infructuous.

Order Date :- 6.12.2022

Asha