Smt. Archana vs State Of U.P. And Another
2022 Latest Caselaw 20781 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 2866 of 2018
 

 
Revisionist :- Smt. Archana
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Jahar Singh (Kashyap),Stuti Singh
 
Counsel for Opposite Party :- G.A.,Ravindra Kumar
 

 
Hon'ble Om Prakash Tripathi,J.

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

Learned counsel for opposite party no.2 and learned AGA for the State are present.

This criminal revision has been preferred against the judgment and order dated 09.07.2018 passed by the Additional Sessions Judge/Special Judge, SC/ST Act, Bareilly in Sessions Trial No.327 of 2018, under Sections 307, 325, 120B IPC (State vs. Archana), by which discharge application has been rejected.

Perused the impugned order. There appears no illegality or material irregularity or manifest error in the impugned order. Matter is 4 years old. It appears that due to efflux of time, revisionist has lost interest in the matter and do not want to pursue the matter further.

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

Interim order, if any, stands vacated.

Inform Trial Court through District Judge, Bareilly to proceed further in the matter.

Order Date :- 12.12.2022

Priya