Ashok Kumar Yadav vs State Of U.P. And Anr.
2022 Latest Caselaw 20304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 539 of 2011
 

 
Revisionist :- Ashok Kumar Yadav
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Anuj Bajpai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 29.11.2010 passed by Additional Session Judge/Fast Track Court No.2, Shahjahanpur in Session Trial No.874/2010, State vs. Ashok Yadav in case crime no.119/2008, by which discharge application has been rejected.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 11 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 through District Judge, Shahjahanpur to proceed further in the matter, if pending.

Order Date :- 7.12.2022

Monika