Pramod Kumar Raghav vs State Of U.P. And Others
2022 Latest Caselaw 20926 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 6034 of 2006
 

 
Revisionist :- Pramod Kumar Raghav
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Manoj Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,R.P.Mishra,Tej Pratap Tiwari
 

 
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 9.10.2006 passed by Chief Judge Family Court, Kanpur Nagar in Case No.861 of 2001 by which the application under section 125 Cr.P.C. has been allowed.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 16 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.

Interim order, if any, stands vacated.

Order Date :- 13.12.2022

Monika