Monu vs State Of U.P.
2022 Latest Caselaw 20780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 991 of 2018
 

 
Revisionist :- Monu
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- Anand Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist even in the revised call.

This criminal revision has been preferred against the judgment and order dated 13.03.2018 passed by the learned Commissioner, Agra Division, Agra in Criminal Appeal No.281 of 2018 (Monu vs. State of UP) under Section 6 of UP Control of Goondas Act and order dated 15.01.2018 passed by Additional District Magistrate (Finance/Revenue), Agra in Case No.53 of 2017, under Section 3 of UP Control of Goondas Act, Police Station MM Gate, District Agra.

Main order has been passed under Section 3 of UP Control of Goondas Act, which is effective only for six months. Matter relates to 2018.

In view of the above, this criminal revision has become infructuous and is accordingly dismissed.

Order Date :- 12.12.2022

Priya